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THE SALARY, ALLOWANCES AND PENSION OF MEMBERS OF PARLIAMENT (AMENDMENT) ACT, 2002
No. 34 of 2002
[3rd June. 2002.]
An Act further to amend the Salary, Allowances and Pension of Members of Parliament Act, 1954.
BE it enacted by Parliament in the Fifty-third Year of the Republic of India as follows:—
Short title and commencement.
1. (1) This Act may be called the Salary, Allowances and Pension of Members of Parliament (Amendment) Act, 2002.
(2) It shall be deemed to have come into force on the 14th day of september, 2001.
Amendment of section 8A of Act 30 of 1954.
2. In section 8A of the Salary, Allowances and Pension of Members of Parliament Act, 1954, in sub-section (1),—
(a) in the opening portion, for the figures "1993", the figures "2001" shall be substituted;
(b) in the second and third provisios, for the figures and words "1993, be entitled to a pension of two thousand and five hundred rupees per mensem" at both the places where they occur, the figures and words "2002, be entitled to a pension of three thousand rupees per mensem" shall be substituted.
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