Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(3)(a) in The General Provident Fund (U.P.) Rules, 1985

(a)If he was on duty on the 31st March of the preceding year, by the deduction which he causes to be made in this behalf from his pay bill for that month;