Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(3) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(3)The Accounts Officer, shall, if required by a subscriber once in a year inform the subscriber of the total amount standing to his credit in the Fund at the end of the last month for which his account has been written up.