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

State of Uttar Pradesh - Subsection

Section 12(5) in The General Provident Fund (U.P.) Rules, 1985

(5)The year for the purpose of calculating bonus will means financial year. But if a subscriber joins the Fund or quits service in the middle of a year, the year of joining the Fund and the year of quitting service will be deemed to be full year.