Legal Document View

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

State of Bihar - Subsection

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

(e)repaying an outstanding amount on account of loan expressly taken for building or acquiring a suitable house or ready-built flat for his residence which is not purchase of Home Site taken before the date of receipt of the application;