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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(2)(c) in Bihar Contributory Provident Fund Rules, 1948

(c)send to the Account Officer, within such period as the Account Officer may require, receipts or certified copies of receipts in order to satisfy the Account Officer, that the amount withdrawn was duly applied for the purpose specified in clause (b) of rule 15.