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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(1) in The U.P. Basic Education Provident Fund Rules, 1975

(1)The Board may, in the case of an employee dismissed from service, withhold all or any part of the contribution made by the Board to his account together with the interest accrued thereon.