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

State of Odisha - Subsection

Section 10(c) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965

(c)Employees, who have been allowed pensionary benefits, will be allowed to contribute to the Provident Fund in accordance with the General Provident Fund Rules of the Government of Orissa for these categories of members, the Board's contribution as mentioned in Rule 11 will not be made available.