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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(1)(ii) in The Bihar General Provident Fund Rules, 1948

(ii)if the amount assured together with the amount of any accrued bonuses is less than whole of the amount withheld or withdrawn with interest, the Account Officer shall realise the amount assured together with any accrued bonuses and shall place the amount so realised to the credit of the subscriber in the Fund.