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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(2)(xxix) in Assam Municipal Act, 1956

(xxix)payment of advances to members of the establishment employed by the Board or on their behalf for the purpose of enabling them to acquire or construct reSidences for themselves and to purchase means of conveyance required for the performance of their duties;