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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Bihar - Subsection

Section 14(4)(B) in The Bihar General Provident Fund Rules, 1948

(B)In cases of superannuation of subscribers, sanctioning authorities will have to be fully satisfied that the delay has been caused by administrative reasons which have been duly enquired into and proper action has been taken, wherever it was necessary.