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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Madhya Pradesh - Subsection

Section 26(3) in The M.P. Ayurvedic, Unani Tatha Prakritik Chikitsa Vyavasayi Rules, 1973

(3)The benefit of dearness and other allowance granted, from time to time, by the State Government to its employees shall be admissible to the employees of the Board.