Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2) in Maharashtra Housing and Area Development Act, 1976

(2)The Authority shall, in respect of each of its employees who is a subscriber to the Provident Fund, pay into that fund such portion of the contribution in such manner as the State Government may, from time to time, determine.