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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(2A) in The Punjab Khadi and Village Industries Board Act, 1955

(2A)[ Notwithstanding anything contained in sub-section (2) the Chief Executive shall be paid from the funds of the Board such salary and allowances as may be prescribed.] [Inserted by Haryana Act No. 22 of 1980.]