Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 30 in Bihar Contributory Provident Fund Rules, 1948

30.

All sums paid into the Fund under these rules shall be credited in the book of Government to an account named "The General Provident Fund". Sums of which payment has not been taken within six months after they become payable under these rules shall be transferred to "deposits" at the end of the year and treated under the ordinary rules relating to deposits.