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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(a) in Bihar Contributory Provident Fund Rules, 1948

(a)
(i)subscriber to a family pension fund approved in this behalf by the Provincial Government;
(ii)Payments towards an insurance policy, may at the option of subscriber, be substituted for the whole or part of subscriptions to the Fund;