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[Cites 0, Cited by 0] [Section 237] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 237(3) in Arunachal Pradesh Municipal Act, 2007

(3)The salaries and allowances payable to, and the other terms and conditions of service of, the secretary and the other officers and employees of the State commission shall be such as may be determined by the State Commission by regulations with the approval of the State Government.