Section 74(2)(ii) in Calcutta Improvement Act, 1911

[Cites 0, Cited by 0] [Section 74(2)] [Section 74] [Entire Act]

Bengal Presidency - Subsection

Section 74(2)(ii) in Calcutta Improvement Act, 1911

(ii)for establishing and maintaining a provident or annuity fund, for compelling all or any of the officers of servants of the Tribunal (other than any [servant of the Government] in respect of whom a contribution is paid under section 146) 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 contributions out of the funds of the Board:

Legal Document View

Unlock Advanced Research with PRISMAI

Bengal Presidency - Subsection

Section 74(2)(ii) in Calcutta Improvement Act, 1911