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

State of Uttar Pradesh - Subsection

Section 4(2) in The U. P. Industrial Area Development Act, 1976

(2)The Chief Executive Officer shall be entitled to receive from the funds of the Authority, such salaries and allowances and be governed by such conditions of service as may be determined by general or special order of the State Government in this behalf.