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(iv) in The Bihar General Provident Fund Rules, 1948 (iv)When a subscriber dies, quits the service or is transferred to another office, full particulars should be duly recorded in the list.