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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of Gujarat - Subsection

Section 73(2)(b) in The Gujarat Housing Board Act, 1961

(b)the rates of subscription and contributions and other conditions of the provident fund established under section 15;
(bb)[ the allowances of members of a committee appointed under section 17;] [Clause (bb) was inserted by Gujarat 1 of 1973, section 48(1).]