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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(2)The Authority shall, in respect of each of its employees, who is a subscriber to the said fund, pay to the said fund such portion of the contribution, in such manner, as the State Government may, from time to time, prescribe.Chapter-V Acquisition and Disposal of Land by the Authority