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1[3. Salaries and daily constituency allowances.- (1) Each Minister shall be entitled to receive a salary per mensem, and an allowance for each day during the whole of his term as such Minister at the same rates as are specified in section 3 of the Salaries, Allowances and Pension of Members of Parliament Act, 1954 (30 of 1954) with respect to members of Parliament. (2) Each Minister shall be entitled to receive a constituency allowance at the same rate as is specified under section 8 of the said Act with respect to members of Parliament.] 1. Subs. by Act 76 of 1985, s. 2, for section 3 (w.e.f. 26-12-1985). 2. Section 4 renumbered as sub-section (1) of that section by Act 47 of 1969, s. 2 (w.e.f. 1-11-1966). 3. Subs. by s. 2, ibid., for "fifteen days" (w.e.f. 1-11-1966). 4. Ins. by s. 2, ibid. (w.e.f. 1-11-1966). 5. Subs. by Act 44 of 2000, s. 2, for section 5 (w.e.f. 17-9-2001).    |
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