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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Bihar - Subsection

Section 21(3) in The Bihar General Provident Fund Rules, 1948

(3)Once a policy has been accepted by the Account Officer for the purpose of being financed from the Fund, the terms of the policy shall not be altered, nor shall, the policy be exchanged for another policy without the prior consent of the Account Officer to whom details of the alterations or of the new policy shall be furnished.