Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(f) in U.P. Contributory Provident Fund Insurance Pension Rules (f)'Emolument' means the substantive pay and any special pay admissible under these rules for purposes of assessment of maintenance grant.
