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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(9) in The Prevention of Money-Laundering Act, 2002

(9)The salary and allowances payable to and the other terms and conditions of service of the Member shall be such as may be prescribed:Provided that neither the salary and allowances nor the other terms and conditions of service of the Member shall be varied to his disadvantage after appointment.