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State of Haryana - Section

Section 4 in Haryana Urban Development Authority General Provident Fund Rules, 2001

4. Operation of Fund Sections 53(1)(2)(m) and 28.

(1)The General Provident Fund shall be administered by the competent authority.
(2)All payments to be made to the employees of Haryana Urban Development Authority on account of General Provident Fund shall be withdrawn from the General Provident Fund.