Section 10 in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962
10. Corporation's contribution.
- Save as otherwise provided the Corporation shall contribute to the fund every month 8 ½% of the pay of each subscriber as employer's contribution to the fund provided that no such contribution shall be made by the Corporation in respect of a subscriber who has been permitted to subscribe under sub-regulation (ii) of Regulation 7.
