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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(6) in The M.P. Ashaskiya Shikshan Sanstha (Institutional Fund) Rules, 1983

(6)Notwithstanding anything contained in rules 8 and 9 and this Rule where the provisions of the Employees Provident Fund and Miscellaneous Provisions Act, 1952 (No. 19 of 1952) apply to the teachers and other employees of any institutions, the Provident Fund account and other record relating thereto shall be maintained in accordance with the provisions of the said Act.