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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Haryana - Subsection

Section 10(ii) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(ii)The contribution to be paid by the Board shall be fixed at the rate of 8-1/3 per cent of the subscriber's emoluments or at the rate as may be fixed by the competent authority from time to time.