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[Cites 0, Cited by 0] [Section 528(1)] [Section 528] [Entire Act]

State of Bihar - Subsection

Section 528(1)(b) in The Bihar General Provident Fund Rules, 1948

(b)In cases in which the amount is drawn and disbursed by the head of an office, a disbursement certificate in the following Form shall be rendered to the Accountant General; as soon as possible after the disbursement has been made-