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

State of Odisha - Subsection

Section 10A(4) in The Orissa Contributory Provident Fund Rules, 1938

(4)The provisions of this Rule shall not apply to interruption in the payment of subscriptions to the Contributory Provident Fund in respect of any period of service subsequent to the 18th December, 1953.