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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(3) in The Bihar General Provident Fund Rules, 1948

(3)The Account Officer, shall, if required by a subscriber once, but not more than once, in a year inform the subscriber of the total amount standing to his credit in the Fund at the end of the last month for which his account has been written up.It is the duty of the subscriber:-
(a)to intimate to the A. G. Bihar, any change in the nomination;
(b)to test the accuracy, stated by A. G. Bihar; and
(c)to intimate to the A. G. the name of the person or persons nominated as recipient of the subscriber's Fund : Provided if this has not been done previously.