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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(1)(b) in The General Provident Fund (Orissa) Rules, 1938

(b)[ Save as otherwise expressly provided, 'emolument' means pay, leave, salary or subsistence allowance as defined in the Orissa Service Code, if admissible and any remuneration of the nature of pay received in respect of foreign service;] [Substituted vide Notification No. 18741-F./17.5.1969.]