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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Gujarat - Subsection

Section 6(3)(c) in The Gujarat Municipal Finance Board Act, 1979

(c)The members who are appointed by virtue of their office may be paid such compensatory allowance for the purpose of meeting the personal expenditure in attending the meetings of the Board or any committee thereof or for being appointed in connection with the work undertaken by or for the Board as may be prescribed.