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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(4)(ii) in The Bihar General Provident Fund Rules, 1948

(ii)For such subscribers whose Provident Fund accounts are maintained by District Provident Fund office under control of GPF Directorate, Finance Department-District Magistrate/Deputy Commissioner of the concerned district.