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[Cites 0, Cited by 0] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in The Multi-State Co-Operative Societies Rules, 2002

(3)The amount of contribution that can be deducted from the salary of an employee of the multi-State co-operative society shall not be less than the ceiling provided in the Employees' Provident Fund and Miscellaneous Provisions Act, 1952 (19 of 1952).