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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

(2)When emoluments are drawn from any other source, the subscriber shall forward his dues monthly to the Accounts Officer:Provided that in the case of a subscriber on deputation to a body corporate owned or controlled by Government the subscription shall be recovered and forwarded to the Accounts Officer by such body.