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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(4) in Madhya Pradesh Gau-Bhains Vansh Prajnan Viniyaman Adhiniyam, 2019

(4)The Authority shall constitute a consultative panel of experts consisting of not exceeding nine members. Out of the panel of experts, the Authority shall form a committee of not more than three members which shall perform such functions, as may be required by the Authority. The members of such committee shall be entitled for such honorarium, travelling allowance and daily allowance, as may be prescribed.