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

State of Odisha - Subsection

Section 10(2) in The Orissa Contributory Provident Fund Rules, 1938

(2)The contribution shall be such percentage of the subscriber's emoluments drawn on duty during the year or period as the case may be as has been or may be prescribed by Government by general or special order.