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THE ORISSA LEGISLATIVE ASSEMBLY DEPUTY SPEAKER'S SALARY AND ALLOWANCES (AMENDMENT) ACT, 2002
THE ORISSA LEGISLATIVE ASSEMBLY DEPUTY SPEAKER'S SALARY AND ALLOWANCES (AMENDMENT) ACT, 2002
Orissa Act 7 of 2003
[Received the assent of the Governor on the 25lh January 2003, first published in an extraordinary issue of the Orissa Gazette, dated the 1st February 2003 (No. 164)]
An act further to amend the Orissa legislative assembly deputy speaker's salary and allowances act, 1959.
Be it enacted by the Legislature of the State of Orissa in the Fifty-third Year of the Republic of India as follows:—
1. Short title.
This Act may be called the Orissa Legislative Assembly Deputy Speaker's Salary and Allowances (Amendment) Act, 2002.
2. Amendment of section 3.
In section 3 of the Orissa Legislative Assembly Deputy Speaker's Salary and Allowances Act, 1959 (hereinafter referred to as the principal Act), for the words "four thousand and five hundred rupees", the words "five thousand and five hundred rupees" shall be substituted.
3. Amendment of section 4.
In section 4 of the principal Act, for the words "rupees two thousand", the words "rupees three thousand" shall be substituted.
4. Amendment of section 4-A.
In section 4-A of the principal Act, for the words "rupees four thousand and five hundred", the words "rupees seven thousand and five hundred" shall be substituted.
