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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The General Provident Fund (Central Service) Rules, 1960

(2)When emoluments are drawn from any other source, the subscriber shall forward his dues monthly to the Accounts Officer:Provided that in the case of a subscriber on deputation to a body corporate, owned or controlled by Government, the subscriptions shall be recovered and forwarded to the Accounts Officer by such body.