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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(2)(c) in The Orissa Contributory Provident Fund Rules, 1938

(c)send to the Accounts Officer, within such period as the Accounts Officer may require, receipts or certified copies of receipts in order to satisfy the Accounts Officer that the amount withdrawn was duly applied for the purposes specified in Clause (b) of Rule 15.