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[Cites 0, Cited by 0] [Section 84(02)] [Section 84] [Entire Act]

State of Gujarat - Subsection

Section 84(02)(o4) in The Bombay Public Trusts Act, 1950

(o4)[ the terms and conditions as to service on which secretaries and officers of a committee are appointed under section 56M and the fund out of which their salary and allowances shall be paid;] [These clauses were inserted, by Bombay 6 of 1960, Section 39(d).]