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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(1) in The Rajasthan Khadi and Village Industries Board Act, 1955

(1)The pay and other conditions of service of the Secretary to the Board [and the financial Adviser thereto] [Inserted by Rajasthan 26 of 1964.] shall be such as may be fixed by the State Government.