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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Bihar - Subsection

Section 27(b) in Bihar Contributory Provident Fund Rules, 1948

(b)any amount if a subscriber resigns his employment under Government within five year of the commencement thereof, otherwise than by reason of superannuation, or a declaration by competent medical authority that he is unfit for further service;