Section 25(2)(d) in THE COMMISSION FOR AIR QUALITY MANAGEMENT IN NATIONAL CAPITAL REGION AND ADJOINING AREAS ACT, 2021

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

(d)the allowance payable to the members, other than ex officio members of the Sub-Committees, under sub-section (6) of section 11;

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