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

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State of West Bengal - Subsection

Section 74(2)(ii) in The 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] [Words substituted by the Government of India (Adaptation of Indian Laws) Order, 1937 and the Adaptation of Laws Order, 1950, respectively.] 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:

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State of West Bengal - Subsection

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