Section 14(1) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945
(1)Notwithstanding anything contained in rule 13, if any sum is due from a subscriber to the Trust at the time when his account is closed, Trust may deduct the amount of such sums, but not exceeding in any case the total amount of its contributions credited to the account of the subscriber and interest accrued thereon before making payment under rule 13 of the amount at the credit of his Provident Fund Account.
