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

State of Madhya Pradesh - Subsection

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

(i)a subscriber may submit an application to Accounts Officer through the Head of Office or Department for payment of the amount in the Fund, at least one year in advance of the date of superannuation. The application may be made for the amount standing to his credit in the Fund as indicated in the Accounts Statement for the year ending one year prior to his superannuation or for the amount as indicated in Iris ledger account, in case the accounts statement has not been received;