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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(4) in The Tamil Nadu Compulsory Censorship of Publicity Material Act, 1987

(4)The Chairman shall receive such remuneration as may be determined by the Government and the members, other than the Censor Officer shall receive such allowances or fees for attending meetings of the Board as may be prescribed.