Section 63(1) in Uttarakhand Co-Operative Societies Act, 2003
(1)A co-operative society having such number is class of employee as may be prescribed shall establish a P.F. which may he G.P.F. with pension or C.P.F. for the benefit of employees. In case of C.P.F. all contributions made by the employees and the equal amount by the society will be credited in accordance with the provident fund act while in case of G.P.F. only employees contribution will be credited.
