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State of West Bengal - Section

Section 9 in The West Bengal Salaries And Allowances Act, 1952

9. Deputy Speaker and Deputy Chairman not to draw any salaries and allowances as members.

- Notwithstanding anything contained in the Bengal legislative Chambers (Members' Emoluments) Act, 1937, the Deputy Speaker of the West Bengal Legislative Council shall not be entitled to draw any salaries or allowances [other than daily allowance,] [Words inserted by W.B. Act 22 of 2005] under the provisions of that Act.