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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Maharashtra - Subsection

Section 21A(4) in The Maharashtra Co-Operative Societies Act, 1960

(4)The Official Assignee shall be paid such remuneration and allowances as may be prescribed; and he shall not be entitled to any remuneration whatever beyond the prescribed remuneration or allowances.