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[Cites 0, Cited by 0] [Section 16B(3)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(3)(i) in The M.P. General Provident Fund Rules, 1955

(i)Any sum withdrawn by a subscriber at any one time for the above purpose from the amount standing to his credit in the Fund shall not exceed one-half of such amount or six months' pay, whichever is less :