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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Uttar Pradesh - Subsection

Section 76(2) in The U.P. Factories Rules, 1950

(2)The computation of the cash equivalent to such advantage in the manner indicated in sub-rule (1) above, shall be made for every period :Provided that sub-rules (1) and (2) shall not apply to any Federal Railway factory whose alternative method of computation has been approved by the State Government.