Section 69(1) in The Multi-State Co-Operative Societies Act, 2002
(1)Subject to the provisions of the Employees’ Provided Fund and Miscellaneous Provisions Act, 1952 (19 of 1952), a multi-State co-operative society having such number or class of employees as may be prescribed, may establish a contributory provident fund for the benefit of its employees to which shall be credited all contributions made by the employees and the society in accordance with the bye-laws of the society.
