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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(8) in The Maharashtra Private Security Guards (Regulation of Employment and Welfare) Act, 1981

(8)There shall be paid to every member (not being a member representing the State Government) from the fund of the Board, travelling and daily allowance for attending meetings of the Board at such rates as may be prescribed.