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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Maharashtra - Subsection

Section 37(3) in The Maharashtra Municipal Corporations Act, 1949

(3)When a salaried servant of the [Government] is appointed as the Commissioner such contribution to his pension, leave and other allowances as may be required by the conditions of his service under the [Government] to be made by him or on his behalf shall be paid to the [State] Government from the Municipal Fund.