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[Cites 0, Cited by 0] [Section 56I] [Entire Act]

State of Maharashtra - Subsection

Section 56I(2) in The Maharashtra Public Trusts Act, 1950

(2)The State Government may direct that the chairman, treasurer and other members of the committee may be paid such honorarium or fees and allowances from the Management Fund constituted under section 56QQ and in such manner as may be prescribed.