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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Public Provident Fund Scheme, 1968

(3)The subscriber shall deposit his subscription with the Accounts Office with challan in Form B, or as near thereto as possible. The counterfoils of the challan shall be returned to the depositor by the Accounts Office, duly evidenced by receipt. In the case of deposits made by cheque or draft or postal order, the Accounts Office may issue a paper token to the depositor pending realisation of the proceeds.