Section 79(4)(a) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 79(4)] [Section 79] [Entire Act]

State of Uttar Pradesh - Subsection

Section 79(4)(a) in The U.P. Municipalities Act, 1916

(a)any servant who, at the date of his retirement, has not been contributing to a provident fund established under sub-section (2) or has contributed thereto of a period of less than 10 years; and

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State of Uttar Pradesh - Subsection

Section 79(4)(a) in The U.P. Municipalities Act, 1916