Section 119 — Valuation of assets and liabilities.

Each of the fund maintained by a Social Security Organisation or by an establishment under this Code shall have a valuation of its assets and liabilities made by a valuer or actuary, as the case may be, appointed, with the prior approval of the appropriate Government, by such Social Security Organisation or the establishment, as the case may be, in the following manner, namely:— (a) in case of Central Board, annually; (b) in case of Corporation, once in every three years; (c) in case of any other Social Security Organisation or establishment, as specified by the appropriate Government, by order: Provided that the appropriate Government, if it considers necessary, may direct such valuation to be made at such intervals other than provided in this section.

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