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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Odisha - Subsection

Section 36(2) in The General Provident Fund (Orissa) Rules, 1938

(2)Subscribers should satisfy themselves as to the correctness of the annual statement and errors should he brought to the notice of Accounts Officer within [three months] [Substituted vide F. D. No. 30408-F./18.9.1958.] from the date of receipt of the statement.