Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Himachal Pradesh - Subsection

Section 31(1) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004

(1)The Authority shall establish Contributory Provident Fund for the officers and officials of the Authority and such Provident Fund shall be deemed to be the Authority's Provident Fund for the purposes of the Provident Fund Act, 1925, and shall be administered by the officers of the Authority.