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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3)(iv) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

(iv)The authority mentioned in clause (iii) will constitute the first instalment of payment. A second authority for payment will be issued as soon as possible after superannuation. This will relate to the contribution made by the subscriber subsequent to the amount mentioned in the application submitted under clause (i) plus the refund of instalments against advances which were current at the time of the first application.