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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

State of Uttar Pradesh - Subsection

Section 110(2)(xii) in The U.P. Panchayat Raj Act, 1947

(xii)management and regulation of provident fund for the servants of [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] [***] [Omitted 'and Nyaya Panchayat' by U.P. Act No. 6 of 2017.] if the system of provident fund is adopted by any [Gram Panchayat] [Substituted by U.P. Act No. 9 of 1994.];