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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(b) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

(b)Every member shall be given an annual statement of account after close of the financial year within 4 months of close of the accounting year i.e. 31st March and discrepancy if any noticed by the member must be intimated to the Trustee of Board within 2 months of the receipt of the annual statement. The Board of Trustees will take immediate steps to verify and rectify the mistake if any and intimate the result thereof to the member.