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[Cites 0, Cited by 0] [Section 35(5)] [Section 35] [Entire Act]

State of Odisha - Subsection

Section 35(5)(ii) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965

(ii)Before exercising the power of forfeiture the Member concerned shall be called by notice in writing to show cause why the forfeiture shall not be made and the Trustees shall decide the amount of forfeiture after taking into account any representation made by the member.