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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Madhya Pradesh - Subsection

Section 9(7) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(7)An employer shall pay the employer's and the employee's contributions to the Board by cheque, Bank Draft, money order or in cash, and shall himself bear the expenses of remitting such contributions to the Board.