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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2) in The U.P. Basic Education Provident Fund Rules, 1975

(2)A declaration made under sub-rule (1) may be revised from time to time and the fresh declaration shall be operative in place of the declaration immediately preceding it from the date on which it is received by the appointing authority.