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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(2)(f) in The U.P. Shri Badrinath and Shri Kedarnath Temples Act, 1939

(f)the payment of remuneration or travelling allowances to [the President, Vice-President and other members] [Substituted ibid.] of the Committee when travelling on business connected with the affairs of the Committee; Provided that the remuneration or travelling allowance shall in no case exceed that allowed to the members of the [State] [Inserted by Section 8 of U.P. Act XXX of 1948.] Legislature;