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 13] [Entire Act] State of Chattisgarh - Subsection Section 13(iii) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001 (iii)The employees subscription as fixed by him shall be recovered by deduction at time of drawal of pay or leave salary as the case may be.
