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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Himachal Pradesh - Subsection

Section 306(5) in The Himachal Pradesh Municipal Corporation Act, 1994

(5)The municipality shall, in relation to such employees who have exercised the option for pension under sub-section (4), shall credit its contributions regularly but not later than fifth day of the month following the month to which the contribution relates, into the pension and gratuity.