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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Haryana - Subsection

Section 28(3) in The Gurugram Metropolitan Development Authority Act, 2017

(3)The members of the standing committees constituted under sub-section (1), other than the officers of the Authority or the State Government or any board or company owned or controlled by the State Government, may be paid such fees and allowances for attending meetings and any other work of the committee, as may be determined, from time to time, by the Authority.