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[Cites 0, Cited by 3] [Section 20] [Entire Act]

Bombay Presidency - Subsection

Section 20(3) in Bombay Primary Education Act, 1947

(3)The rates of the pay and allowances and terms of employment in respect of [all the members of the staff maintained by a district school board and of the primary school teachers maintained by an authorised municipality] shall be as fixed from time to time by the [State] Government.