Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 38] [Entire Act] State of Haryana - Subsection Section 38(2) in The Haryana Municipal Act, 1973 (2)The establishment charges and the salary, allowances, provident fund, pension and gratuity of persons recruited to the Municipal Services constituted under sub-section (1) and appointed in a municipality shall be payable from the municipal fund.
