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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(3) in Shri Kashi Vishwanath Special Area Development Board Varanasi Act, 2018

(3)The terms and conditions of the service including salaries and allowances of the staff appointed under sub-section (1) shall be finalised with the approval of the State Government;