Section 23(3)(c) in Bihar Contributory Provident Fund Rules, 1948

[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(3)(c) in Bihar Contributory Provident Fund Rules, 1948

(c)an order of a Court restraining dealings with-the policy or any amount realized thereon, the Account Officer shall not-

(i)re-assign or make over the, policy, as provided in rule 12; or

(ii)realize the amount assured by the policy on re-assignment, or make over the policy, as provided in rule 29.