Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 122] [Entire Act]

State of West Bengal - Subsection

Section 122(3) in West Bengal Co-operative Societies Rules, 2011

(3)The co-operative society may make such contribution every year to the Employees' Contributory Provident Fund, as may be approved by the Board, but such contribution shall not be less than the annual contribution made by the employee concerned.