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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Odisha - Subsection

Section 48(8) in The Orissa Municipal Corporation Act, 2003

(8)In case, an Officer of the Government is appointed as Administrator, the Corporation shall make such contribution towards the leave allowances, pension and provident fund of the officer as may be required by the conditions of service under the Government to be paid by him or for him, as the case may be.