Section 5 — Allowances payable to Chairman and members.

The Coconut Development Board Act, 1979
1 [ 5. Allowances payable to Chairman and members .--The Chairman and members of the Board shall receive such allowances as may be fixed by the Central Government.]

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.