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

State of Assam - Subsection

Section 4(3) in Assam Khadi and Village Industries Board Act, 1955

(3)The Vice-Chairman, if any appointed, the Chairman, the Secretary or any other member of the Board shall receive such allowance, if any, as may be prescribed.] [Substituted by Assam Act No. 31 of 1960, dated 17.12.1960.]