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[Cites 0, Cited by 1] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3) in The Haryana Electricity Reform Act, 1997

(3)The salaries and allowances payable to the members and the administrative expenses, including salaries, allowances and pensions payable to or in respect of the Secretary, officers and other employees of the Commission, shall be charged to the Consolidated Fund of the State.