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[Cites 0, Cited by 0] [Section 95(2)] [Section 95] [Entire Act]

State of Madhya Pradesh - Subsection

Section 95(2)(u) in The M.P. Co-Operative Societies Act, 1960

(u)provide for the payment of contribution to any provident fund which may be established by a society for the benefit of officers and servants employed by them and for the administration of such provident fund;