Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act] State of Gujarat - Subsection Section 6(3)(b) in The Gujarat Municipal Finance Board Act, 1979 (b)The members other than those appointed by virtue of their office shall be entitled to draw such sitting fees and allowances as may be prescribed.