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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Uttar Pradesh - Subsection

Section 22(2) in The United Provinces Indian Medicine Act, 1939

(2)No member shall receive any pay or special pay :Provided that the [President] [Substituted for the word 'Chairman' by U. P. Act No. 7 of 1956.] may receive pay, allowance, or emoluments, sanctioned by the State Government according to prescribed rules.