AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
  
  
    

8. Financial Adviser.-

(1) The Central Government shall appoint the Financial Adviser to the Board.

(2) The terms and conditions of service of the Financial Adviser shall be such as may be prescribed.

  

Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement