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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(2) in The M.P. Employees' Insurance Courts Rules, 1963

(2)A Judge shall receive such salary and allowances as the Government may, after the consultation with the Central Government, [and the Employees' State Insurance Corporation] [Inserted by Notification No. 2632-1242-XVI, dated 6-5-1971.] from time to time, determine.