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THE SALARIES AND ALLOWANCES OF MINISTERS (AMENDMENT) ACT, 2001
No. 44 of 2001
[11th September, 2001.]
An Act further to amend the Salaries and Allowances of Ministers Act, 1952.
BE it enacted by Parliament in the Fifty-second Year of the Republic of India as follows:—
Short title and commencement.
1. (V) This Act may be called the Salaries and Allowances of Ministers (Amendment) Act, 2001.
(2) It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint.
Substitution of new section for section 5.
2. For section 5 of the Salaries and Allowances of Ministers Act, 1952 (hereinafter referred to as the principal Act), the following section shall be substituted, namely:—
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