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[Cites 0, Cited by 0] [Section 160] [Entire Act]

State of Madhya Pradesh - Subsection

Section 160(1) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(1)The amount deducted from the pay bill as Provident Fund deductions and other sums relating to the Provident Fund shall be lodged in the banks authorised and a separate cash book shall be maintained. The whole or any portion of such deductions, and other sums relating to the Provident Fund may be withdrawn from the bank at such intervals as may be necessary for investment in interest bearing securities or deposits.