Section 15(1)(A) in The General Provident Fund (Central Service) Rules, 1960

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Union of India - Subsection

Section 15(1)(A) in The General Provident Fund (Central Service) Rules, 1960

(A)after the completion of [fifteen] [Substituted for 'twenty' vide Notification No. 20 (2)/ 92-P.& P.W. (E)/(A), dated the 28th December, 1995, published as S.O. No. 379 in the Gazette of India, dated the 10th February, 1996.] 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 purposes, namely:-

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Union of India - Subsection

Section 15(1)(A) in The General Provident Fund (Central Service) Rules, 1960