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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Madhya Pradesh - Subsection

Section 27(c) in The M.P. General Provident Fund Rules, 1955

(c)an order of a Court restraining dealings with the policy or any amount realized thereon, the Accounts Officer shall not,-
(i)reassign or make over the policy as provided in Rule 23, or
(ii)realize the amount assured by the policy or reassign, or make over the policy, as provided in Rule 24, but shall forthwith refer the matter to Government.