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 9A] [Entire Act] State of Haryana - Subsection Section 9A(3) in The Punjab Labour Welfare Fund Act, 1965 (3)The employer shall be entitled to recover from the employee the employees contribution by deduction from his wages and not otherwise :]
