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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(2)(iii) in The Assam Secondary Education (Provincialisation) Act, 1977

(iii)the manner in which the contribution made towards the provident Fund of an employee shall be paid back to and recovered by the State Government ;