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

Union of India - Subsection

Section 8(6) in Rail Land Development Authority (Constitution) Rules, 2007

(6)The Board may appoint from time to time any person as adviser or consultant as it may consider necessary on such terms and conditions as may be laid down by the regulations, as per the extant Central Government Rules.