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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(2) in The Bihar Co-operative Societies Rules, 1959

(2)The society shall within a fortnight of the receipt of the authority slip forward a copy thereof duly certified in the manner specified in Rule 61 to the employer or the pay disbursing authority concerned for execution of the same.