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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(2) in The U.P. Basic Education Provident Fund Rules, 1975

(2)The subscriber shall satisfy himself as to the correctness of such statement and unless errors therein are brought to the notice of the appointing authority within one month from the date of the receipt of the statement, the appointing authority or the Board shall not be responsible for any error or omission in the statement.