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

State of Madhya Pradesh - Subsection

Section 15(1)(i) in The M.P. General Provident Fund Rules, 1955

(i)to meet the cost of defence of the applicant when proceedings are initiated by a private party in a Court of law against the applicant in respect of matters connected with the applicant's official duties;