Report No. 12
292. Repugnancy in regulations.-
Where there is a repugnance between any regulation of a recognised provident fund and any provision of this Chapter or of the rules made thereunder, the regulation shall, to the extent of the repugnance, be of no effect. The Commissioner may, at any time, require that such repugnance shall be removed from the regulations of the fund.
[Section 58C(2)]
Treatment of contributions and balances.
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