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State of Odisha - Section

Section 3 in The General Provident Fund (Orissa) Rules, 1938

3.

[(1)] [Re-numbered vide SRO No. 98/12.2.1970.] The Fund shall be maintained [* * *] [Deleted vide SRO No. 98/12.2.1970.] in rupees.
(2)[ All sums paid into the Fund under these rules shall be credited in the books of Government to an account named "The General Provident Fund", Sums of which payment has not been taken within six months after they become payable under these rules shall be transferred to "Deposits" at the end of the year and treated under ordinary rules relating to deposits:] [Inserted vide SRO No. 98/12.2.1970.][Provided that the amount shall not be credited to "Deposit" until the expiration of two years in case of retrenched personnel.] [Inserted vide SRO No. 797/20.8.1979.]