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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Maharashtra - Subsection

Section 20(2) in The Maharashtra Employees of Private Schools (Conditions of Service) Rules, 1981

(2)Every employee of an aided private secondary school working on a full time basis who was appointed before the 1st April 1966 and who had exercised in writing his option for a Contributory Provident Fund Scheme shall subscribe to that Fund as per rules made by Government and are in force in this behalf.