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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Madhya Pradesh - Subsection

Section 11(5)(a) in The M.P. General Provident Fund Rules, 1955

(a)If a subscriber is on duty for a part of a month and on leave for the remainder of that month and if he has elected not to subscribe during leave, the amount of the subscription payable shall be proportionate to the number of days spent on duty in the month.