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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Madhya Pradesh - Subsection

Section 15(1)(e) in The M.P. General Provident Fund Rules, 1955

(e)to pay obligatory expenses on a scale appropriate to the applicant's status, which by customary usage, the applicant has to incur in connection with a social or religious ceremony;