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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(1)(b) in The Orissa Contributory Provident Fund Rules, 1938

(b)[ It may be any sum, so expressed, not less than 8 ⅓ per cent of his emoluments and not more than his emoluments] [Substituted by F.D.No. 23114, dated 6.5.1981.]