Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Bihar - Subsection

Section 32(3) in Bihar Contributory Provident Fund Rules, 1948

(3)The Account Officer, shall if required by a subscriber, once but not more than once; in a year inform the subscriber of the total amount standing to his credit in the Fund at the end of the 1st month for which his account has been written up.First Schedule[Rules 5 (2) and (3)]