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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Bihar - Subsection

Section 17(1) in Bihar Contributory Provident Fund Rules, 1948

(1)A subscriber who desires to substitute a subscription, or payment under clause (a) of rule 15, may reduce his subscription to the Fund accordingly:Provided that the subscriber shall-
(a)intimate to the Account Officer on his pay bill, or by letter the fact of and reason for, the reduction;
(b)send to the Account Officer, within such period as the Account Officer may require, receipts or certified copies of receipts in order to satisfy the Account Officer, that the amount by which the subscription has been reduced was fully applied for the purposes specified in clause (a) of rule 15.