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] [Entire Act] State of Bihar - Section Section 11 in The Bihar General Provident Fund Rules, 1948 11. Rates of subscription. (1)The amount of subscription shall be fixed by the subscriber himself, subject to the following conditions:-(a)It shall be expressed in whole rupees.(ch)& ;g iw.kZ :i esa vfHkO;Dr dksbZ Hkh jkf'k gks ldrh gS tks vf/kdre dqy ifjyfC/k;ksa dh lhek ds vUrxZr rFkk U;wure iqujhf{kr osrueku esa fu/kkZfjr dqy ifjyfC/k;ksa dk 6 N% izfr'kr gksA ;g leku :i ls lHkh jktif=r ,oa vjktif=r ljdkjh lsodksa ij vfuo;kZr% ykxw gksxkAuksV& ifjyfC/k ls vfHkizsr gS & ekSfyd fu;ekoyh esa ;Fkk ifjHkkf"kr osru] NqV~Vh osru ;k thou fuokZg HkRrk (Subsistence allowance) ,oa bl ij vuqekU; eagxkbZ osru ;fn vuqekU; gks] ,oa okg~; fu;kstu esa izkIr dksbZ jkf'k tks osru ds :i esa ifjHkkf"kr gksA
