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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1)(b) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(b)It shall be any sum, so expressed, not less than 8-1/3% of his emoluments.