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[Cites 0, Cited by 0] [Section 37] [Entire Act]

State of Bihar - Subsection

Section 37(1) in The Bihar General Provident Fund Rules, 1948

(1)As soon as possible after the close of each year, the Account Officer, shall send to each subscriber a statement of his account in the Fund showing the opening balance as on the 1st April of the year, the total amount credited or debited during the year, total amount of interest credited, as on the 31st March of the year and the closing balance on that date. The Account Officer shall attach to the statement of Account an enquiry whether the subscriber -
(a)desires to make any alteration in any nomination made under Rule 8 or under the corresponding rule heretofore.
(b)has acquired a family in cases where the subscriber has made no nomination in favour of a member of his family under sub-rule (2) of Rule 8.