Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Uttar Pradesh - Subsection Section 3(2) in The U.P. Basic Education Provident Fund Rules, 1975 (2)The amount to be subscribed by an employee under sub-rule (1) shall be deducted from his pay and shall be at once credited to the Provident Fund established under Rule 3.
