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State of Odisha - Section

Section 16 in The Orissa Contributory Provident Fund Rules, 1938

16.

(1)If the total amount of any subscriptions for payments substituted under Clause (a) of Rule 15 is less than the amount of the minimum subscription payable to the Fund under Rule 8, the difference shall be rounded off to the nearest rupee in the manner provided in Sub-rule (6) of Rule 10 and paid by the subscriber as a subscription to the Fund.
(2)If the subscriber withdraws any amount standing to his credit in the Fund for any of the purpose specified in Clause (b) of Rule 15, he shall, subject to his option under Clause (a) of that Rule, continues to pay to the Fund the subscription payable under Rule 8.