Ministers not to draw salary or allowances as Members of Parliament | Salaries and Allowances of Ministers Act, 1952 | Bare Acts | Law Library

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9. Ministers not to draw salary or allowances as Members of Parliament.-

No person in receipt of a salary or allowance under this Act shall be entitled to receive any sum out of funds provided by Parliament by way of salary or allowance in respect of his membership of either House of Parliament.

Salaries and Allowances of Ministers Act, 1952

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