Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Uttar Pradesh - Section

Section 6 in The General Provident Fund (U.P.) Rules, 1985

6. Subscriber's Account.

(1)An account shall be opened in the name of each subscriber in which shall be shown-
(i)his subscriptions;
(ii)such other amount as the Government may decide to be credited from time to time;
(iii)interest, as provided by Rule 11, on subscriptions;
(iv)bonus, as provided by Rule 12, on subscriptions; and
(v)advances and withdrawals from the Fund.
(2)[ The amount deposited in subscriber's account under or in accordance with the order of the Government before the commencement of these rules, shall be deemed to have been validly deposited, as of the provisions of these rules were in force at all material times.] [Inserted by Notification No. G-4-10-9-1986 - 507-86, dated 26th June, 1986.]