Section 10 in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974
10. Corporation's Contribution.
- Save as otherwise provided the Corporation shall contribute to the Fund every month 8-1/3 per cent of the pay of each subscriber as employer's contribution to the Fund provided that no such contribution shall be made by the Corporation in respect of subscriber who has been permitted to subscribe under proviso to Regulation 7.
