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[Cites 0, Cited by 0] [Section 10(3)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3)(b) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

(b)if he was on leave on the 31st March of the preceding year and opted not to subscribe during such half pay leave or was under suspension onthat date, by the deduction which he makes in this behalf form his first pay bill after his return to duty;