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[Cites 0, Cited by 0] [Section 306(4)] [Section 306] [Entire Act]

State of Himachal Pradesh - Subsection

Section 306(4)(b) in The Himachal Pradesh Municipal Corporation Act, 1994

(b)the share of money, alongwith interest accrued thereon, to the credit of such a person in the Contributory Provident Fund on account of his own contribution, shall be transferred to his credit in the General Provident Fund established for the purpose ; and any loss caused to the municipality through withdrawals during the service shall be made good by him.