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] [Entire Act] State of Bihar - Section Section 41 in Account Rules for Lodging House Funds 41. If a provident fund has been established for the employee of the Lodging House Fund the Rules applicable to Municipalities in regard to the matter shall be followed.Service Books
