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[Cites 0, Cited by 0] [Section 201] [Entire Act]

State of Uttar Pradesh - Subsection

Section 201(1) in The U.P. Co-operative Societies Rules, 1968

(1)Every co-operative society which has in its service five or more employees holding whole-time substantive appointment, shall establish a contributory provident fund referred to in sub-section (1) of Section 63.