Section 8(3)(e) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

(e)If his emoluments are of the nature referred to in the proviso to clause (2) in such manner as the competent authority may direct.

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