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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1) in The Maharashtra Juvenile Justice (Care and Protection of Children) Rules, 2002

(1)The members of the Committee and members of the Board shall be entitled for the travelling allowance and meeting allowance at such rate as are admissible to Class I officers of the State Government from time to time by issuing an order.