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Union of India - Section

Section 14 in The Employee's Deposit-Linked Insurance Scheme, 1976

14. Deposit-Linked Insurance Fund Account.

- The amount received as the employer's contribution and also the Central Government's contribution to the Insurance Fund under sub-section 2 and 3 of section 6C shall be credited to an account called the "Deposit-Linked Insurance Fund Account", and all expenses towards the cost of any benefits provided by or under the Scheme shall be met out of this account.