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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Gujarat - Subsection

Section 97(1) in The Gujarat Town Planning and Urban Development Act, 1976

(1)An appropriate authority shall constitute, for the benefit of its salaried wholetime members and of its officers and other employees in such manner and subject to such conditions as may be prescribed, such pension and provident funds as it may deem fit.