Section 14(1)(A) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

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Union of India - Subsection

Section 14(1)(A) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(A)After the completion of fifteen years of service (including broken periods of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation, whichever is earlier, from the amount standing to his credit in the Fund, for one or more of the following purpose, namely :-

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Union of India - Subsection

Section 14(1)(A) in The Oil Industry Development Board Staff Provident Fund Rules, 2013