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State of Madhya Pradesh - Section

Section 36 in The M.P. General Provident Fund Rules, 1955

36.

When paying a subscription in India, either by deduction from the emoluments or in cash, a subscriber shall quote the number of his account in the fund, which shall be communicated to him by the Accounts Officer. Any change in the number shall similarly be communicated to the subscriber by the Accounts Officer.