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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(7) in Jammu and Kashmir Khadi and Village Industries Board Act, 1965

(7)The Chairman, [Vice-Chairmen] [Substituted by IV of 1966, for 'Vice-Chairman'.], Secretary and other members of the Board shall receive such allowances as may be prescribed and all such allowances shall be paid from the funds of the Board.