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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Uttar Pradesh - Subsection

Section 8(3)(b) in The General Provident Fund (U.P.) Rules, 1985

(b)If he was on leave on the 31st March of the preceding year, and elected not to subscribe during such leave, or was under suspension on that date, by the deduction which he causes to be made in this behalf from his first pay bill after his return to duty;