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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Bihar - Subsection

Section 42(3) in The Bihar Co-operative Societies Rules, 1959

(3)A member who has executed such authority slip shall, on every occasion he becomes subject to a new employer or pay disbursing authority whether by reason of change of office or place or otherwise, within a week of his becoming so subject, furnish a fresh authority slip to the society:Provided that the State Government may exempt any class or classes of salary or wage earners from the operation of this Rule.