Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(2) in The M.P. General Provident Fund Rules, 1955 (2)Any other expression used in these rules which is defined either in the Provident Funds Act (XIX of 1925) or in the Service Rules is used in the sense therein defined.
