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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Punjab - Subsection

Section 71(4) in The Punjab Municipal Corporation Act, 1976

(4)The salary, allowances, gratuity, annuity, pension and other payments required to be made to the members of the Corporation Services in accordance with the conditions of their service shall be charged from the Corporation Fund in the prescribed manner.