Legal Document View

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
[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(c) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(c)The recovery of advance may be postponed, on the subscriber's written request, by the Secretary during any period when the recovery of an advance of pay granted to the subscriber, is being made.