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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Punjab - Subsection

Section 6(2)(a) in The Punjab Khadi and Village Industries Board Act, 1955

(a)A person shall not be disqualified under clause (a) of sub- section (1) by reason only of his being a member receiving allowance [or the Chairman receiving any honorariam or allowances] [Substituted by Punjab Act No. 30 of 1964.] as provided in sub-section (2) of section 4.