Section 297(1)(l) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 297(1)] [Section 297] [Entire Act]

State of Uttar Pradesh - Subsection

Section 297(1)(l) in The U.P. Municipalities Act, 1916

(l)the payment of contributions, at such rates and subject to such conditions as maybe prescribed in such regulations, to a pension or provident fund established by the [Municipality] [Substituted by U.P. Act No. 12 of 1994.] or with approval of the [Municipality] [Substituted by U.P. Act No. 12 of 1994.], by the said servants;

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State of Uttar Pradesh - Subsection

Section 297(1)(l) in The U.P. Municipalities Act, 1916