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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Odisha - Subsection

Section 26(a) in The Orissa Contributory Provident Fund Rules, 1938

(a)The Governor may direct the deduction therefrom and payment to Government of -
(i)All amount representing such contribution and interest if the subscriber is dismissed from service due to misconduct, insolvency or inefficiency :