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[Cites 0, Cited by 0] [Section 57(1)] [Section 57] [Entire Act]

State of Haryana - Subsection

Section 57(1)(c) in The Haryana Municipal Act, 1973

(c)thirdly, such sum as may, be required to meet the establishment charges and the salary, allowances, provident fund, pension and gratuity of the members of the Municipal Services and other municipal employees including such subscriptions and contributions as are referred to in Sections 44 and 45;