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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1)(d) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

(d)to meet the cost of legal proceedings instituted by or against the subscriber or any person actually dependent upon him, the advance in this case being available in addition to any advance admissible for the same purpose from any other Government source;