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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(5) in The Assam Reorganisation (Meghalaya) Act, 1969

(5)There shall be paid to the Speaker and the Deputy Speaker of the Legislative Assembly such salaried and allowances as may be respectively fixed by the Legislature of Meghalaya by law and, until provision in that behalf his so made, such salaries and allowances as the Governor may, by order, determine.