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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(2)(viii) in Assam Municipal Act, 1956

(viii)establishment and maintenance of poor houses, hospitals and dispensaries and, at the discretion of the Board, the payment of allowances to medical practitioners for professional services rendered to the establishments employed by it;