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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(4) in The Multi-State Co-Operative Societies Rules, 2002

(4)The multi-State co-operative society may make such contribution every year to the employees' contributory provident fund as may be approved by the board subject to the maximum ceiling as provided in the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (19 of 1952).