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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(2) in The Bihar General Provident Fund Rules, 1948

(2)If the person to whom, under these Rules, any amount or policy is to be paid, assigned, re-assigned, or delivered, is a lunatic for whose estate a manager has been appointed in this behalf under the Indian Lunacy Act, 1912 the payment of assignment or delivery will be made to such manager and not to the lunatic.