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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(i) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965

(i)The Trustees shall appoint one among themselves as their Secretary who shall conduct all correspondence relating to management of the Fund and shall sign and issue receipts for moneys received into the fund.