Section 21 in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974
21. Expenses of the Fund.
- All expenses relating to the administration of the Fund including the pay and allowances of the staff appointed for the purpose of administering the Fund shall be borne by the Corporation and shall not be charged to the Fund.Appendix I(See Regulations 4 and 11)Rule 67 of the Income-Tax Rules, 196
