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[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(5)(c) in The M.P. Vanijyik Kar Niyam, 1995

(c)The salaries, allowances and other conditions of service of the Chairman, member, Officers and other Employees of the Tribunal shall be such as the State Government may, by order specify.