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[Cites 0, Cited by 0] [Section 415(3)] [Section 415] [Entire Act]

State of Maharashtra - Subsection

Section 415(3)(i) in The City of Nagpur Corporation Act, 1948

(i)the conditions under which Corporation officers and servants may receive pensions, gratuities or compassionate allowances on retirement or discharge and the grant of gratuities to the surviving relatives of any such officers or servants;