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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(2) in Bihar Contributory Provident Fund Rules, 1948

(2)If the policy lapses, or becomes assigned, otherwise than to the Governor of Bihar under rule 19, charged or encumbered the provision of sub-rule (3) of rule 19, applicable to a failure to assign and deliver a policy shall apply.