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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(3) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(3)The Chief Accounts Officer shall, if required by a subscriber; more not than once in a year, inform the subscriber of the total amount standing to his credit in the fund at the end of the last month for which his account has been written up.