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

Union of India - Subsection

Section 23(2) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(2)A subscriber shall satisfy himself as to the correctness of the annual statement and errors shall be brought to the notice of the Chief Accounts Officer within three months from the date of receipt of the statement.