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[Cites 0, Cited by 0] [Section 22(1)] [Section 22] [Entire Act]

State of Bihar - Subsection

Section 22(1)(ii) in Bihar Contributory Provident Fund Rules, 1948

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the amount assured together with the amount of any accrued bonuses is less than the whole of the amount withheld or withdrawn with interest, the Account Officer shall realise the amount assured together with any accrued bonus and shall place the amount so realised to the credit of the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