 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Multi-State Cooperative Societies Act, 1984 66. Contributory Provident Fund.- 1. A multi-State cooperative society having such number or class of employees as may be prescribed may establish a contributory provident fund for the benefit of such employees to which shall be credited all contributions made by the employees and the society in accordance with the bye-laws of the society. 2. Monies standing to the credit of any contributory provident fund established by a multi-State cooperative society under sub-section (1) shall not - a. be used in the business of the society; b. form part of the assets of the society; c. be liable to attachment or be subject to any other process or any court or other authority. 1. 2. 3. Notwithstanding anything contained in this section, a provident fund established by a multi-State cooperative society to which the provisions of the Employees' Provident Funds and Miscellaneous Provisions Act, 1952, apply, shall be governed by that Act.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back