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

Union of India - Subsection

Section 6(5) in The Monopolies And Restrictive Trade Practices Act, 1969

(5)The Chairman of the Commission and other members shall receive such remuneration and other allowances and shall be governed by such conditions of service as may be prescribed:Provided that the remuneration of the Chairman or any other member shall not be varied to his disadvantage after his appointment.