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State of Madhya Pradesh - Section

Section 13 in The M.P. General Provident Fund Rules, 1955

13. [ Realization of subscriptions. [Substituted by Notification No. G-25/31/95/C/IV, dated 1-3-1996.]

(1)When emoluments are drawn from a Government treasury in the State, recovery of subscription on account of those emoluments and of the principal and interest of advances shall be made from emoluments themselves.
(2)When emoluments are drawn from any other source the subscriber shall forward his dues monthly to the Accounts Officer.] [Substituted by Notification No. G-25/31/95/C/IV, dated 1-3-1996.]