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 15] [Entire Act] State of Bihar - Subsection Section 15(1) in The Bihar General Provident Fund Rules, 1948 (1)Non-refundable advance' means the non-refundable amount of advance sanctioned to the subscriber tor one or more purposes mentioned in this rule.
