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[Cites 0, Cited by 0] [Section 60(3)] [Section 60] [Entire Act]

Bombay Presidency - Subsection

Section 60(3)(ii) in The Bombay Provincial Municipal Corporations Act, 1949

(ii)the rules for the time being in force relating to the limits of withdrawals from the provident fund as applicable to such Government servant shall, so far as may be, apply to the subscriber.