Section 16B(2)(vi) in The M.P. General Provident Fund Rules, 1955

[Cites 0, Cited by 0] [Section 16B(2)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(2)(vi) in The M.P. General Provident Fund Rules, 1955

(vi)The subscriber shall furnish a certificate to the sanctioning authority within the period of one month from the date of marriage, or if he is on leave from return of leave, that the money withdrawn has actually been utilized for the purpose for which it was intended. If the subscriber fails to furnish the requisite certificate, or if the amount withdrawn is utilized for the purpose other than that for which sanction was given, the entire amount shall be redeposited forthwith into the fund in one lump-sum :

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State of Madhya Pradesh - Subsection

Section 16B(2)(vi) in The M.P. General Provident Fund Rules, 1955