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[Cites 0, Cited by 0] [Section 306] [Entire Act]

State of Himachal Pradesh - Subsection

Section 306(6) in The Himachal Pradesh Municipal Corporation Act, 1994

(6)The "Pension and Gratuity Fund" and "General Provident Fund" referred to in sub-section (4), shall be established and maintained by the Director, Urban Local Bodies, Himachal Pradesh, in such manner, as may be prescribed.