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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 6(2) in Arunachal Pradesh District Planning Committees (Constitution, Powers and Functions) Act, 2011

(2)The Chief Administrative Officer and other members, officers of the district planning committee shall be entitled to receive from the funds of the District Planning Committee such TA ID A and such other allowances as may be determined by rules and regulations made in this behalf.