Section 73(1)(xi) in The Punjab Town Improvement Act, 1922

[Cites 0, Cited by 0] [Section 73(1)] [Section 73] [Entire Act]

State of Punjab - Subsection

Section 73(1)(xi) in The Punjab Town Improvement Act, 1922

(xi)for establishing and maintaining a provident or annuity fund, for compelling all or any of the officers in the service of the trust or of the tribunal other than any servant of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] in respect of whom a contribution is paid under section 94 to contribute to such fund at such rates and subject to such conditions as may be prescribed by such rules and for supplementing such contributions out of the funds of the trust :

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State of Punjab - Subsection

Section 73(1)(xi) in The Punjab Town Improvement Act, 1922