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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Haryana - Subsection

Section 22(2) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(2)Subscriber shall satisfy himself as to correctness of the annual statement, and errors shall be brought to the notice of the Accounts Officer within three months from the date of receipt of the statement referred to in sub-regulation (1);