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[Cites 0, Cited by 0] [Section 202] [Entire Act]

State of Uttar Pradesh - Subsection

Section 202(i) in The U.P. Co-operative Societies Rules, 1968

(i)that the rate of monthly contributions by an employee shall be such as he may desire, but it shall not be less than five per cent and not more than fifteen per cent of the salary of the employee per month; and