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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Bihar - Subsection

Section 16(2) in Bihar Contributory Provident Fund Rules, 1948

(2)If the subscriber withdraws any amount standing to the credit in the fund for any of the purposes specified in clause (b) of rule 15, he shall, subject to his option under clause (a) of that rule, continue to pay to the Fund the subscription payable under rules.