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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Odisha - Subsection

Section 13(2) in The General Provident Fund (Orissa) Rules, 1938

(2)When emoluments are drawn from any other source, the subscriber shall forward his dues monthly to the Accounts Officer :Provided that in the case of a subscriber on deputation to a body corporate owned or controlled by Government, the subscription shall be recovered and forwarded to the Accounts Officer by such body.