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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(4) in Gujarat Prohibition Act, 1949

(4)The [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may direct that the members of such [other boards and committees] [These words were substituted for the word 'committees', by Bombay 22 of 1960, Section 5(a).] shall be paid such fees and allowances as may be prescribed.