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State of Odisha - Section

Section 2 in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959

2. Application.

- They shall apply to every subscriber:[* * *]Provided further that the Corporation may, with the previous sanction of the State Government and in consultation with the Reserve Bank of India, enter into a special agreement or arrangement with an employee, with terms and conditions which may vary from the provisions of these regulations.