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

State of Tamilnadu - Subsection

Section 8(2) in Chennai Unified Metropolitan Transport Authority Rules, 2019

(2)The persons appointed as non-official members of the committee or persons associated with the Committee under sub-rule (1) shall be entitled to sitting fees as specified by the Government in Finance Department from time to time.