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

State of Odisha - Subsection

Section 8(3)(d) in The Orissa Contributory Provident Fund Rules, 1938

(d)if he was on leave on the 31st March of the preceding year, and continuous to be on leave and has elected to subscribe during such leave, by the deduction which he causes to be made in this behalf from his salary bill for that month;