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Union of India - Section

Section 70 in The Central Government Account (Receipts and Payments) Rules, 1983

70. Fund deductions.

- The duty of noting the proper deduction to be made from pay bills on account of Provident and other funds shall devolve on the drawer of the bill but no discretion is allowed in carrying out any order received from the Accounts Officer to make any particular deduction. The procedure to be followed in making such deductions is laid down in Section II of Part IV of these rules.