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State of Bihar - Section

Section 16 in Bihar Contributory Provident Fund Rules, 1948

16.

(1)If the total amount of any subscriptions, or payments substituted under clause (a) of rule 15 is less than the amount of the minimum subscription payable to the Fund under rule 8 the difference shall be rounded off to the nearest rupee in the manner, provided in sub-rule (3) of rule 8 and paid by the subscriber to the Fund.
(2)If the subscriber withdraws any amount standing to the credit in the fund for any of the purposes specified in clause (b) of rule 15, he shall, subject to his option under clause (a) of that rule, continue to pay to the Fund the subscription payable under rules.