AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

32. Interpretation

If any question arises relating to interpretation of these rules, it shall be referred to the Central Government, the Ministry of Labor shall decide the same.





Employees State Insurance Corporation (General Provident Fund) Rules, 1995 Back






Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement