Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Odisha - Subsection Section 16(6) in The General Provident Fund (Orissa) Rules, 1938 (6)Recoveries made under this rule shall be credited as they are made to the subscriber's account in the Fund.Payment towards Insurance Policies and Family Pension Funds
