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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(5) in The Maharashtra Khadi and Village Industries Rules, 1970

(5)No bill for travelling or daily allowance payable under this rule shall be paid, unless it is signed by the Chairman in his own case, and in the case of any other member, it is countersigned by the Chairman or Member-Secretary of the Board.