Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Bihar - Subsection Section 14(5) in Bihar Contributory Provident Fund Rules, 1948 (5)Recoveries made under this rule shall be credited, as they are made to the account of the subscriber in the Fund.Payments towards Insurance Policies and Family Pension Fund
