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] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(3) in The Bihar General Provident Fund Rules, 1948 (3)Nothing in these Rules shall be deemed to have the effect, or terminating the existence of the General Provident Fund, as heretofore existing or of constituting any new Fund.
