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[Cites 0, Cited by 0] [Section 16B(4)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(4)(ii) in The M.P. General Provident Fund Rules, 1955

(ii)The whole amount may be allowed to be withdrawn in one instalment in cases of outright purchase of a house-site or ready-made house or for repayment of a loan earlier taken for the purpose and in three equal instalments if the payment for the site is to be made on an instalment basis or withdrawal is intended for construction of house the instalments after the first being authorised by the sanctioning authority after verification regarding progress of construction of the house.