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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(2) in The U.P. Air (Prevention and Control of Pollution) Rules, 1983

(2)The other terms and conditions of service of the Member Secretary including allowances payable to him, shall, as far as possible, be the same as are applicable to an officer of the corresponding status of the State Government.