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] [Entire Act] Union of India - Section Section 31B in Employees' State Insurance (General) Regulations, 1950 31B. [ Recovery of interest - [ Inserted by Noti. No. N-12/13/1/90-P&D, dated 17.5.1991 (w.e.f. 15.6.1991).] Any interest payable under regulation 31A may be recovered as an arrear of land revenue or under section 45C to section 45-I of the Act.]
