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[Cites 0, Cited by 0] [Section 22(2)] [Section 22] [Entire Act]

State of Madhya Pradesh - Subsection

Section 22(2)(ix) in The Minimum Wages (Madhya Pradesh) Rules, 1958

(ix)deductions for subscriptions to, and for payment of advances from any provident fund to which the Provident Fund Act, 1925 applies or any recognised provident fund as defined in Section 58-A of the Indian Income Tax Act, 1922, or any provident fund approved in this behalf by the Government during the continuance of such approval;