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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Punjab - Subsection

Section 36(3) in The Punjab Rent Act, 1995

(3)[ ***] [Omitted '(3) The qualifications, mode of recruitment, salaries and allowances and other terms and conditions of service, including pension, gratuity and other retirement benefits, of the Rent Authorities and additional Rent Authorities shall be such as may be prescribed.' by Punjab Act No. 23 of 2014, dated 29.8.2014]