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[Cites 0, Cited by 0] [Section 73(2)] [Section 73] [Entire Act]

State of West Bengal - Subsection

Section 73(2)(iii) in The Howrah Improvement Act, 1956

(iii)for establishing and maintaining a provident or annuity fund, for compelling all or any of the officers or servants of the Tribunal (other than any servant of the Government in respect of whom a contribution is paid under section 155) to contribute to such fund at such rates and subject to such conditions, as may be prescribed by such rules and, with the sanction of the Board, for supplementing such contribution out of the funds of the Board;