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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2)(a) in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982

(a)for the first three months at [one and a half per cent] [Substituted by M.P. Act No. 11 of 1996.] of the said amount for each complete month after the last date by which he should have paid it according to the notice; and