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] State of Odisha - Section Section 38 in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965 38. All amounts, if any, due from the Member to the Fund shall be debited to his/her account, before computing the amounts payable to him/her under Rule 35.
