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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in Rajasthan Rehabilitation of Beggars or Indigents Act, 2012

(2)The nominated members shall not be entitled to any allowances, however they shall be entitled to reimbursement of any expenditure incurred by them in attending the meetings.