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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Bihar - Subsection

Section 25(b) in Bihar Contributory Provident Fund Rules, 1948

(b)while on leave, has been permitted to retire, or declared by competent medical authority to be unfit for further service, the amount of subscriptions and interest thereon standing to his credit in the Fund shall, upon application made by him in that behalf to the Account Officer, become payable to the subscriber: