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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

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

(d)If he was on leave on the 31st March of the preceding year, and continues to be on leave and has elected to subscribe during such leave, by the deduction which he causes to be made in this behalf from his salary bill for that month;