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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(3) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965

(3)Written notice shall be given by the Board to the applicants of the acceptance or rejection as the case may be of their applications to become members of the fund.Note - This rule shall not apply to employees, who should under these rules, join the fund compulsorily.