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 11] [Entire Act] State of Haryana - Subsection Section 11(2) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975 (2)No interest shall be allowed on the amount recovered on account of subscription to the Fund in excess of the actual amount due.
