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[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

State of Uttar Pradesh - Subsection

Section 11(1)(c) in The U.P. Basic Education Provident Fund Rules, 1975

(c)in forty-eight instalments in case of advance up to twelve months' pay by compulsory deductions from his pay and this shall be in addition to the subscription made by him under sub-rule (1) of Rule 4 :