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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(1) in The M.P. Co-Operative Societies Act, 1960

(1)A society may establish a contributory Provident Fund for the benefit of its employees to which shall be credited all contributions made by the employees and the society in accordance with the bye-laws of the society.