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[Cites 0, Cited by 0] [Section 4(13)] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(13)(c) in M.P. Vat Rules, 2006

(c)The salaries, allowances and conditions of service of the officers and other employees of the Appellate Board shall be such, as the State Government may, by order, specify.]