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THE UTTAR PRADESH LEGISLATURE (EMOLUMENTS AND PENSION OF MEMBERS) (SECOND UTTARANCHAL AMENDMENT) ACT, 2002
THE UTTAR PRADESH LEGISLATURE (EMOLUMENTS AND PENSION OF MEMBERS) (SECOND UTTARANCHAL AMENDMENT) ACT, 2002
[Act No. 12 of 2002]
PREAMBLE
An Act to further amend the Uttar Pradesh Legislature (Emoluments and Pension of Members) Act, 1980 (Uttar Pradesh Act No. 23 of 1980) in its applicability to State of Uttaranchal
It is hereby enacted in the Fifty-third Year of the Republic of India as follows:--
Section 1 - Short title and commencement
(1) This Act may be called the Uttar Pradesh Legislature (Emoluments and Pension of Members) (Second Uttaranchal Amendment) Act, 2002.
(2) It shall come into force at once.
Section 2 - Amendment of Section 17-A of the principal Act
Section 17-A of the principal, Act shall be deemed amended as follows--
(1) In Section 17-A of the principal Act the words "not exceeding Rupees Two lakhs" shall be substituted by the words "not exceeding Rupees Three lakhs".
