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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Bihar - Subsection

Section 15(2)(d) in The Bihar General Provident Fund Rules, 1948

(d)building or acquiring a suitable house or ready-built Hat for his residence including the cost of the site or any payment towards allotment of a plot or flat by State Housing Board or a House Building Society;