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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(2)(g) in The Chhatrapati Shivaji Maharaj Vastu Sangrahalaya, Act, 1909

(g)[ for the the payment of contributions at such rates and subject to such conditions as may from time to time be prescribed by the Board to any provident fund which may be established by the Board for the benefit of the officers and servants employed by it.] [Clause (g) was inserted by Bombay 7 of 1924, Section 7(1). This clause shall be deemed to have had effect from such date as may be fixed by the Board in this behalf. See section 2(2) by the Adaptation of Indian Laws Order in Council.]