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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Rajasthan - Subsection

Section 27(3) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017

(3)The Fund shall be utilised by the Authority to meet out the expenses incurred in the carrying out the purposes of this Act including the payment of allowances to the non-official Chairperson and the non-official members of the Authority, payment of salaries and allowances to the officers and staff of the Authority.