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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Haryana - Subsection

Section 6(2)(a) in The Punjab Khadi and Village Industries Board Act, 1955

(a)A person shall not be disqualified under clause (a) of sub-section (1) by reason only of his being a member receiving allowance [or the Chairman receiving any honorariam or allowances] [Substituted by Punjab Act No. 30 of 1964.] as provided in sub-section (2) of [section 4 or the Chief Executive receiving salary and allowances as provided in sub-section (2A) of the said section] [Added vide Haryana Act 22 of 1980.].