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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(1) in The General Provident Fund (U.P.) Rules, 1985

(1)The amount of subscription shall be fixed by the subscriber himself, subject to the condition that the amount shall not be less than 10 per cent and not more than the amount of his emoluments and shall be expressed in whole rupees.