Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(1)(l) in Dr. Ram Manohar Lohia Institute of Medical Sciences Act, 2015

(l)the manner in which, and the conditions subject to which, provident funds and other retirement benefits may be constituted for the employees of the Institute; any other matter for which provisions may be made under this Act or by regulations.