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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(e) in RSWC Employees General Provident Fund Regulations, 1990

(e)to meet the cost of his defence where the subscriber is prosecuted by Corporation in any court of law or where the subscriber engages a legal practioner to defend himself in any enquiry in respect of any alleged official misconduct on his part.