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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

State of Uttar Pradesh - Subsection

Section 7(4)(a) in The General Provident Fund (U.P.) Rules, 1985

(a)no deduction towards subscription to the Fund shall be made for the last six month's pay of a subscriber preceding his retirement or superannuation.