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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(1) in Bihar Contributory Provident Fund Rules, 1948

(1)As soon as possible after the 31st March, of each year, the Account Officer shall send to each subscriber a statement of his account in the Fund showing the opening balance as on the 1st April, of the year, the total amount credited or debited during the year, the total amount of interest credited as on the 31st March of the year and the closing balance on the date. The Account Officer shall attach to the statement of the account an enquiry whether the subscriber-
(a)desires to make any alteration in any nomination made under rule 5;
(b)has acquired a family [in cases where the subscriber has made no nomination in favour of a member of his family under the proviso to sub-rule 5].