Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Bihar - Subsection Section 11(1) in The Bihar General Provident Fund Rules, 1948 (1)The amount of subscription shall be fixed by the subscriber himself, subject to the following conditions:-(a)It shall be expressed in whole rupees.(ch)& ;g iw.kZ :i esa vfHkO;Dr dksbZ Hkh jkf'k gks ldrh gS tks vf/kdre dqy ifjyfC/k;ksa dh lhek ds vUrxZr rFkk U;wure iqujhf{kr osrueku esa fu/kkZfjr dqy ifjyfC/k;ksa dk 6 N% izfr'kr gksA ;g leku :i ls lHkh jktif=r ,oa vjktif=r ljdkjh lsodksa ij vfuo;kZr% ykxw gksxkAuksV& ifjyfC/k ls vfHkizsr gS & ekSfyd fu;ekoyh esa ;Fkk ifjHkkf"kr osru] NqV~Vh osru ;k thou fuokZg HkRrk (Subsistence allowance) ,oa bl ij vuqekU; eagxkbZ osru ;fn vuqekU; gks] ,oa okg~; fu;kstu esa izkIr dksbZ jkf'k tks osru ds :i esa ifjHkkf"kr gksA
