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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Punjab - Subsection

Section 48(2) in Punjab Self-Supporting Co-operative Societies Act, 2006

(2)The salary and allowances and other conditions of service of the officers and employees appointed under sub-section (1), shall be such, as may be determined by bye-laws.Chapter-VII Accounts