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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Telangana - Subsection

Section 2(e) in THE TELANGANA DISASTER AND PUBLIC HEALTH EMERGENCY (SPECIAL PROVISIONS) ACT, 2020

(e)“Pay” means pay as defined under the Fundamental Rules, 1922, and includes all salaries, allowances, remunerations, benefits, and other emoluments payable or due to any person mentioned in sections 4 and 5;