Section 12(1)(i) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

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State of Uttar Pradesh - Subsection

Section 12(1)(i) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963

(i)subscription to, or repayment of advance from, any provident fund to which the Provident Funds Act, 1925 (XIX of 1925), applies or any other provident fund recognised under Rule 3 of Part A of the Fourth Schedule to the Income Tax Act, 1961 (43 of 1961), or approved in this behalf by the State Government during the continuance of such recognition or approval;

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State of Uttar Pradesh - Subsection

Section 12(1)(i) in The U.P. Dookan Aur Vanijya Adhishthan Niyamavali, 1963