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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Uttar Pradesh - Subsection

Section 35(5) in THE UTTAR PRADESH VINDHYA DHAM TEERTH VIKAS PARISHAD ACT, 2021

(5)The Additional Chief Executive Officer, the Finance Officer and other Officers and employees of the Parishad shall be entitled to receive from the Fund ofthe Parishad such salaries and allowances as may be determined by the State Government in this behalf.