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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Odisha - Subsection

Section 10(1) in The Orissa Contributory Provident Fund Rules, 1938

(1)Government shall, with effect from the 31st March of each year, make a contribution to the account of each subscriber :Provided that if a subscriber quits the service or dies during a year, contribution shall be credited to his account for the period between the close of the preceding year and the date of the casualty.