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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1) in The Orissa Industrial Infrastructure Development Corporation Rules, 1981

(1)Where the Managing Director is a Government servant on deputation to the Corporation and has been admitted to the provident fund maintained by Government, he shall, so long as he continues to be in Government service, be entitled to continue to subscribe to the said fund upon the same terms and conditions and subject to the same rules, as applicable to Government servants.