Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act] State of Bihar - Subsection Section 14(4)(iii) in The Bihar General Provident Fund Rules, 1948 (iii)For such subscribers whose Provident Fund accounts are not maintained by Director, GPF Directorate, Finance Department or its district offices-Finance Department.