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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Himachal Pradesh - Subsection

Section 74(4) in Himachal Pradesh Co-Operative Societies Rules, 1971

(4)The society may make such contribution every year to the Provident Fund of the employees as may be approved by the general meeting and the Registrar, but such contribution shall not exceed the annual contributions made by the employee concerned.