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[Cites 0, Cited by 0] [Section 465(1)] [Section 465] [Entire Act]

State of Gujarat - Subsection

Section 465(1)(j) in The Gujarat Provincial Municipal Corporations Act, 1949

(j)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 Standing Committee, be established by the said officers and servants or to such provident fund, if any, as may be established by the Corporation for the benefit of the said officers and servants.