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 Punjab - Section Section 20 in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974 20. Provision for Residuary matters. - For matters not provided in these Regulations, the Committee may exercise such powers as may be necessary for the administration of the Fund.
