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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17(a) in The M.P. General Provident Fund Rules, 1955

(a)
(i)subscriptions to a family pension fund approved in this behalf by the State Government; or
(ii)payments towards a policy of life insurance may at the option of a subscriber, be substituted in whole or part for subscriptions due to the Fund.