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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(b) in The M.P. General Provident Fund Rules, 1955

(b)Except where otherwise expressly provided emoluments means pay, leave salary or subsistence grant as defined in the service rules, and any remuneration of the nature of pay received in respect of foreign service.