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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Public Provident Fund Scheme, 1968

(3)[ Non-Resident Indians (NRIs) are not eligible to open an account under the Public Provident Fund Scheme:] [Inserted by Notification No. G.S.R. 585(E), dated 25.7.2003.][Provided that if a resident who opened an account under this scheme, subsequently becomes a non Resident during the currency of the maturity period, the account shall be deemed to be closed with effect from the day he becomes a non-resident and interest with effect from that date shall be paid at the rate applicable to the Post Office Saving Account up to the last day of the month preceding the month in which the account is actually closed.] [Substituted by Notification No. G.S.R. 1237(E), dated 3.10.2017.]