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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(2) in The M.P. General Provident Fund Rules, 1955

(2)When emoluments are drawn from any other source the subscriber shall forward his dues monthly to the Accounts Officer.] [Substituted by Notification No. G-25/31/95/C/IV, dated 1-3-1996.]