Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(2)(b) in Punjab Municipal Act, 1911

(b)[ if his pay is less than [seventy rupees] [Substituted by Punjab Act No. 3 of 1933.] a month, either permit him to contribute to a provident or annuity fund established under (c) or grant him a gratuity on retirement ; and]