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 13] [Entire Act] State of Haryana - Subsection Section 13(vi) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975 (vi)Recoveries made under the rule shall be credited as they are made, to the account of the subscriber in the Fund.
