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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Uttar Pradesh - Subsection

Section 12(4) in The General Provident Fund (U.P.) Rules, 1985

(4)The bonus will be admissible when a subscriber has been subscribing regularly to the Fund during the preceding three years except where under these rules temporary suspension of subscription has been permitted for a short period that is while on leave without pay or on half pay or under suspension.