Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Maharashtra - Subsection Section 5(7) in The Maharashtra Devdasi System (Abolition) Act, 2005 (7)The non-official members nominated by the State Government under clause (b) of sub-section (2) shall receive such fees and allowances as may be prescribed.
