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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(a) in The Haryana Salaries and Allowances of Ministers Act, 1970

(a)in the case of a Deputy Minister, [such allowance as may be prescribed] [Substituted for 'such allowance not exceeding one hundred and fifty rupees per mensem' by Haryana Act No. 15 of 1997.]; and