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[Cites 0, Cited by 0] [Section 16H(1)] [Section 16H] [Entire Act]

State of Rajasthan - Subsection

Section 16H(1)(ii) in RSWC Employees General Provident Fund Regulations, 1990

(ii)if the amount assured together with the amount of any accrued bonuses is less than the whole of the amount withheld or withdrawn with interest, the Sr. Accounts Officer shall realise the amount assured together with any accrued bonuses and shall place the amount so realised to the credit of the subscriber in the Fund.