Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 351] [Entire Act] State of Bihar - Subsection Section 351(v) in The Bihar General Provident Fund Rules, 1948 (v)In the case of the transfer of a subscriber to another office, the necessary note of transfer should be made in the list of both the offices.
