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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(1)When emoluments are drawn from the Bank, recovery of subscription on account of these emoluments and of the principal and interest of advances shall be made from the emoluments themselves.