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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(b) in Bihar Contributory Provident Fund Rules, 1948

(b)the amount of subscriptions with interest thereon standing to the credit of a subscriber in the Fund may be withdrawn to meet-
(i)payments towards an insurance policy;
(ii)purchase of a single payment insurance policy;
(iii)payment of single premia or subscriptions to a family pension fund approved in this behalf by the Provincial Government: