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] [Entire Act] State of Bihar - Section Section 16 in The Bihar General Provident Fund Rules, 1948 16. [ [Substituted by Bihar Notification No. 1127, dated 15.3.2017 (w.e.f. 18.8.1948).] Deductions in all matters of temporary advance sanctioned previously shall be remained continue under terms of advance till the full amount is realised.]
