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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in The M.P. Rajya Mahila Ayog Adhiniyam, 1995

(2)The salaries and allowances payable to, and other terms and conditions of service of the officers and other employees appointed for the purpose of the Commission shall be such as may be prescribed.