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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(3) in Assam State Housing Board Act, 1972

(3)The allowances to the members and the remuneration if any, to the Chairman or the Vice-Chairman shall be paid from the fund of the Board.] [Substituted by Assam Act No. 5 of 2018, dated 16.3.2018.]