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[Cites 0, Cited by 0] [Section 548(1)] [Section 548] [Entire Act]

State of Uttar Pradesh - Subsection

Section 548(1)(g) in Uttar Pradesh Municipal Corporation Act, 1959

(g)authorising 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 Executive 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;