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State of Manipur - Section

Section 8 in Manipur Parliamentary Secretary (Appointment, Salary and Allowances and Miscellaneous Provisions) Act, 2012

8. Parliamentary Secretary not to draw salary and allowances as Member.

- A Parliamentary Secretary shall not, while he draws salary and allowances for his office as such Parliamentary Secretary, be entitled to any salary or allowances as a Member of the Manipur Legislative Assembly.