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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Odisha - Subsection

Section 15(4) in The General Provident Fund (Orissa) Rules, 1938

(4)[ After sanctioning the advance the amount shall be drawn on an authorisation from the Accounts Officer in case where the application for final payment had been forwarded to the Accounts Officer under Clause (ii) of Sub-rule (3) of Rule 32.] [Inserted vide SRO No. 343/19.3.1976.]