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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Haryana - Subsection

Section 44(1)(a) in The Haryana Municipal Act, 1973

(a)if his services are wholly lent to it, make such contribution to his pension, gratuity, and leave allowances, as may be required by the conditions of his service under the State Government, to be paid by him or on his behalf;