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[Cites 0, Cited by 0] [Section 460GG] [Entire Act]

State of Maharashtra - Subsection

Section 460GG(d) in The Mumbai Municipal Corporation Act, 1888

(d)the payment of salaries and other allowances of all municipal officers and servants appointed under the provisions of this Chapter and all contributions to provident funds, pensions, gratuities and compassionate allowances payable under the provisions of this Chapter or of any schedule or regulations framed under this Chapter and at the time in force;