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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Haryana - Subsection

Section 8(3)(b) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(b)If he was on leave on the 31st March of the preceding year and elected not to subscribe during such leave or was under suspension on that date, by the deduction which he makes in this behalf from his first pay bill after his return to duty.