Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5] [Entire Act] State of Uttar Pradesh - Subsection Section 5(r) in U.P. Contributory Provident Fund Insurance Pension Rules (r)'Subscriber' means an employee who is required or permitted to subscribe the Contributory Provident Fund and has been subscribing thereto.
