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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(10) in The Bihar General Provident Fund Rules, 1948

(10)Nothing in this Rule shall be deemed to invalidate or to require the replacement by a nomination thereunder of a nomination made before, these Rules come into force under the corresponding Rules here-to-fore in force.