Legal Document View

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
[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Bihar - Subsection

Section 23(1)(i) in The Bihar General Provident Fund Rules, 1948

(i)if the policy has been assigned to Governor of Bihar, under Rule 21, or under the corresponding rule heretofore inforce re-assign the policy in the first Form set forth in the Fourth Schedule to the subscriber or to the subscriber and the joint assured, as the case may be, and make it over to the subscriber together with a signed notice of the re-assignment addressed to Insurance Company;