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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Uttar Pradesh - Subsection

Section 27(3) in The General Provident Fund (U.P.) Rules, 1985

(3)Subscribers should satisfy themselves as to the correctness of the annual statement and errors should be brought to the notice of the Account Officer within three months from the date of its receipt, along with relevant extracts from the G.P.F. pass-book, duly verified by the Drawing and Disbursing Officer concerned.It shall also be the personal responsibility or every Drawing and Disbursing Officer to get the missing entries of A. G.'s Accounts Slip/Ledger corrected of all the employees of the establishment concerned by sending attested copies of G.P.F. pass-books or by correspondence or through their personal efforts.] [Sub-rules (4) & (5) Substituted by Notification No. G-4-41/X-2000-500 (1)-99, dated 19th February, 2000 (w.e.f. 20-5-2000).]