Section 2(1)(B) in State Bank of India Employees Provident Fund Regulations, 2015

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Union of India - Subsection

Section 2(1)(B) in State Bank of India Employees Provident Fund Regulations, 2015

(B)in the case of employees, other than subordinate staff, so covered by, or paid on the same basis as in, the Award of the National Industrial Tribunal, eighty per cent. of the awarded basic pay plus full personal and acting allowances, if any; and

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Union of India - Subsection

Section 2(1)(B) in State Bank of India Employees Provident Fund Regulations, 2015