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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

Union of India - Subsection

Section 73(2)(s) in The Prevention of Money-Laundering Act, 2002

(s)the salary and allowances payable to and the other [terms and conditions of service (including tenure of office)] [Substituted by Act 20 of 2005, Section 8, for "terms and conditions of service" (w.e.f. 1.7.2005).] of the Chairperson and other Members of the Appellate Tribunal under section 30;