Section 8(2)(b) in The General Provident Fund (U.P.) Rules, 1985

[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(2)(b) in The General Provident Fund (U.P.) Rules, 1985

(b)In the case of a subscriber who was not in Government service on the 31st March of the preceding year, the emoluments to which he was entitled on the day he joins the Fund.

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State of Uttar Pradesh - Subsection

Section 8(2)(b) in The General Provident Fund (U.P.) Rules, 1985