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[Cites 0, Cited by 0] [Section 20(3)] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(3)(ii) in The Punjab Agricultural Produce Markets Act, 1961

(ii)A Committee may also, in the case of any of its officers and servants provide for the payment to them of such leave or other allowances, pensions or gratuities as it deems proper, and may contribute to any provident fund which may be established for the benefit of such officers and servants.