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 9] [Entire Act] Union of India - Subsection Section 9(iii) in The Khadi And Village Industries Commission Employees (Classification, Control And Appeal) Regulations, 2003 (iii)recovery from his pay of the whole or part of any pecuniary loss caused by him to the Commission by negligence or breach of orders;
