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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

State of Haryana - Subsection

Section 53(2)(m) in Haryana Urban Development Authority Act, 1977

(m)The manner and constitution of the pension and provident fund for whole-time paid members and officers and other employees of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] and the conditions subject to which such fund may be constituted under Section 28;