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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1)(c) in The General Provident Fund (U.P.) Rules, 1985

(c)The amount of withdrawal for the purposes specified in sub-clause (ii) of clause (B) of sub-rule (1) of Rule 16 shall be limited to Rs, 5,000 or one-half of the amount standing to the credit of the subscriber in the Fund or the actual amount of repairing or overhauling, whichever is the less.