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State of Haryana - Section

Section 5 in Haryana Urban Development Authority General Provident Fund Rules, 2001

5. Maintenance of Accounts Sections 53(1)(2)(m) and 28.

- The Accounts of General Provident Fund shall be maintained at Head Quarter of Haryana Urban Development Authority. The Bank through which General Provident Fund is disbursed shall also be required to keep accounts as per instructions issued from time to time.