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[Cites 0, Cited by 0] [Section 202] [Entire Act]

Union of India - Subsection

Section 202(b) in The Assam Rifles Rules, 2010

(b)any sum required to meet compulsory contributions to any provident fund welfare fund or any other fund approved by the Central Government or to meet any debt that may be due from him towards any Force institutions such as messes, canteens and the like.