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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1) in The M.P. General Provident Fund Rules, 1955

(1)When emoluments are drawn from a Government treasury in the State, recovery of subscription on account of those emoluments and of the principal and interest of advances shall be made from emoluments themselves.