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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

Bombay Presidency - Subsection

Section 60(3)(i) in The Bombay Provincial Municipal Corporations Act, 1949

(i)the subscriber to the fund shall be entitled to interest on the balance in his provident fund account at the same rate, at which the State Government servant is for the time being entitled to on the balance in his provident fund account, and