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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(4) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(4)Accretions to the fund, not immediately required for meeting obligatory payments from the Fund, shall be invested in such Government securities, Government guaranteed securities, small savings instruments or deposit schemes or in such other manner as may be specified by the Secretary.