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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(3) in West Bengal Workmen's House-Rent Allowance Act, 1974

(3)Notwithstanding anything contained in sub-section (1) a workman who is entitled to draw under the terms of his service house-rent allowance at a higher rate than that provided in sub section (1) shall continue to draw the same at such higher rate.