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[Cites 0, Cited by 0] [Section 12] [Entire Act]

NCT Delhi - Subsection

Section 12(1) in The Delhi Agricultural Produce Marketing (Regulation) Act, 1998

(1)The Chairman and Vice-Chairman of the Board shall be entitled to receive such pay and or allowances and other benefits as may be determined by rules made in this behalf. If non-official is appointed as Chairman of the Board, his remuneration and other benefits shall be such as may be determined by the Government.