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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(3)(v) in The M.P. General Provident Fund Rules, 1955

(v)after forwarding the application for final payment to the Accounts officer, advance/withdrawal may be sanctioned but the amount of advance/withdrawal shall be drawn on an authorisation from the Accounts Officer concerned who shall arrange this as soon as the formal sanction of sanctioning authority is received by him.