Section 21(1)(a) in The Bihar General Provident Fund Rules, 1948

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State of Bihar - Subsection

Section 21(1)(a) in The Bihar General Provident Fund Rules, 1948

(a)unless it is a policy effected by a male subscriber which is expressed on the face of it to be for the benefit of the subscriber, or of his wife and children, or any of them, be assigned to the Governor of Bihar, as security for the payment of any^sum which may become payable to the fund under rule 26, and delivered to the Account Officer the assignment being made by endorsement on the policy in Form (2) or Form (1) of the Forms in third Schedule according as the policy is on the life of the subscriber or on the joint lives of the subscriber, and the subscriber's wife or husband or the policy has previously been assigned to the subscriber's wife.

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State of Bihar - Subsection

Section 21(1)(a) in The Bihar General Provident Fund Rules, 1948