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State of West Bengal - Section

Section 30A in The Hooghly River Bridge Act, 1969

30A. [ Provident Fund. [Section 30A inserted by W.B. Act 26 of 1980.]

- The Commissioners may constitute a provident fund for the benefit of officers and other employees of the Commissioners in such manner and subject to such conditions as may be determined by regulations [and also specify the date or dates from which the regulations shall come into force or shall be deemed to have come into force].]