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[Cites 0, Cited by 1] [Section 20(3)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(3)(b) in The Warehousing Corporations Act, 1962

(b)receive such salary and allowances as the State Warehousing Corporation may, in consultation with the Central Warehousing Corporation, and with previous approval of the State Government, fix.