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 15] [Entire Act] State of Punjab - Subsection Section 15(3) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974 (3)The Employers' share, together with interest credited in respect thereof, shall not be payable except with the approval of the Committee.
