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State of Bihar - Section

Section 35 in The Bihar General Provident Fund Rules, 1948

35. Procedure Rules.

- All sums paid into the Fund under these rules, shall be credited in the Books of Government to an account named, "The General Provident Fund". Sums of which payments has been taken within six months after they become payable under these rules, shall be transferred to "deposits" at the end of the year and treated under ordinary rules relating to deposits.