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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Meghalaya - Subsection

Section 3(41) in Meghalaya Municipal Act, 1973

(41)"Salaried servant of Government" means a whole time servant the Government who receives his salary direct from any Government and includes a manager of an estates under the Court of Wards and an officer whose services have been lent by any Government to a local authority but does dot include a retired servant of Government in receipt of a pension;