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[Cites 0, Cited by 0] [Section 9A] [Entire Act]

State of Maharashtra - Subsection

Section 9A(2) in The Maharashtra State Legal Aid and Advice Board Rules, 1981

(2)The member of any Cell of Taluka Legal Aid and Advice Committee, not being a member of the District or Taluka Legal Aid and Advice Committee, shall be paid Travelling Allowance and Daily Allowance as are admissible to Grade II officials of the State Government.