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State of Uttar Pradesh - Section

Section 15 in U.P. Contributory Provident Fund Insurance Pension Rules

15.

The Controlling authority shall order the recovery of any amount or portion of it withdrawn under Rule 11 in respect of which he has not been satisfied in the manner required by Rule 14, with interest thereon at the prescribed rate, from the employments of the employee and place it to the credit of Fund of the employee in his Provident.