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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Tripura - Subsection

Section 41(2)(a) in Protection of Human Rights Act, 1993

(a)the salaries and allowances and other terms and conditions of service of [the Chairperson and Members] [Substituted. Act 43 of 2006, section. 19, for 'the Members' (w.e.f. 23-11-2006).] under section 26;