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

Union of India - Subsection

Section 12(1) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

(1)When the emoluments are drawn from the Fund, recovery of subscriptions and the principle and interest of advances, if any, granted from the Fund shall be made direct from the emoluments.