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[Cites 0, Cited by 0] [Section 460V(1)] [Section 460V] [Entire Act]

State of Maharashtra - Subsection

Section 460V(1)(h) in The Mumbai Municipal Corporation Act, 1888

(h)authorizing the payment of contributions, at certain prescribed rates and subject to certain prescribed conditions, to any pension or provident fund which may, with the approval of [the Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 179(a)(ii), (w.e.f. 23-4-1999).], be established by the said officers and servants or to such provident fund, if any, as may be established by [the Committee] [These words were substituted for the words 'the Mayor-in-Council' by Maharashtra 27 of 1999, Section 179(a)(ii), (w.e.f. 23-4-1999).] for the benefit of the said officers and servants;