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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

(2)Subscribers should satisfy themselves as to the correctness of the annual statement, and errors should be brought to the notice of the Accounts Officer within three months from the date of receipt of the Statement.