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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Maharashtra - Subsection

Section 6A(3) in The Maharashtra Mathadi, Hamal And Other Manual Workers (Regulation Of Employment And Welfare) Act, 1969

(3)The person constituting the Board shall receive such remuneration from the fund of the Board, and the terms and other conditions of service shall be such as the State Government may determine.