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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(a) in The M.P. State Road Transport Corporation Rules, 1962

(a)is a Government servant deputed on foreign service conditions to the Corporation and who has been admitted to the provident fund maintained by Government shall, so long as he is in Government service be entitled to continue to subscribe to the said fund upon the same terms and conditions, and subject to the same rules as apply to Government shall; and