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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(1) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(1)The amount of subscription shall be fixed by the subscriber himself subject to the following conditions :-
(a)It shall be expressed in whole rupees;
(b)It shall be any sum, so expressed, not less than 8-1/3% of his emoluments.