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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Punjab - Subsection

Section 43(4) in Punjab Municipal Act, 1911

(4)A pension, gratuity or annuity shall not exceed the sum to which [***] [The words 'under any general or special orders of the Governor-General in Council for the time being in force', were omitted by the Government of India (Adaptation of Indian Laws) Order, 1937.] such officer or servant or his family would be entitled if the service had been service under the Government.