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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Meghalaya - Subsection

Section 60(2)(xxix) in Meghalaya Municipal Act, 1973

(xxix)payment of advances to members of the establishment employed by the Board or on behalf for the purposes of enabling them to acquire or construct residences for themselves and to purchase means of conveyance required for the performance of their duties;