Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Uttar Pradesh - Subsection Section 14(4) in The General Provident Fund (U.P.) Rules, 1985 (4)Recoveries made under this rule shall be credited as they are made to the subscriber's account in the Fund.
