Section 6(3) in Maharashtra Industrial Development Act, 1961
(3)The members of the Corporation [holding office under [clause (d), (e), (f), (g) or (h)] [This portion was substituted for the words, brackets and letters 'nominated under clause (b), (c) or (d)' by Maharashtra 18 of 1975, Section 4(c).] of section 4] [Sub-section (1) was substituted by Maharashtra 44 of 1981, Section 3(a).] shall be entitled to draw such honorarium or compensatory allowance for the purpose of meeting the personal expenditure in attending the meetings of the Corporation or of any Committee thereunder or appointed in connection with the work undertaken by or for the Corporation, as may be prescribed.
