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[Cites 0, Cited by 0] [Section 20] [Entire Act]

NCT Delhi - Subsection

Section 20(2) in Delhi Co-Operative Tribunal Rules, 2006

(2)When Chairman or member is not provided with or does not avail himself of the accommodation referred to in sub-rule (1), he may be paid every month an allowance of an amount equal to 30% of his pay.