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[Cites 0, Cited by 0] [Section 23(2)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2)(i) in The Bihar General Provident Fund Rules, 1948

(i)If the policy has been assigned to the Government of Bihar under Rule 21 or under the corresponding Rule heretofore re-assign the policy in the second Form set forth in the Fourth Schedule to such person or persons as may be legally entitled to receive it, and shall make over the policy to such person or persons together with a signed notice of the re-assignment addressed to the Insurance Company;