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[Cites 0, Cited by 0] [Section 306(4)] [Section 306] [Entire Act]

State of Himachal Pradesh - Subsection

Section 306(4)(a) in The Himachal Pradesh Municipal Corporation Act, 1994

(a)the share of the money contribution by the municipality alongwith interest accrued thereon, to the credit of such a person in his Contributory Provident Fund, shall be credited to the Pension and Gratuity Fund; established for this purpose ;