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[Cites 0, Cited by 0] [Section 68B] [Entire Act]

Bengal Presidency - Subsection

Section 68B(2) in Calcutta Port Act, 1890

(2)the contributions, if any, duly authorised to be made-
(a)to any provident fund established by the said employees, or
(b)to such provident fund, if any, as may be established under section 30A, or
(c)to such welfare fund or loan fund, if any, as may be established by the Commissioners for the benefit of such employees;