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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Punjab - Subsection

Section 8(3) in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965

(3)If a subscriber has proceeded on leave preparatory to retirement or while on leave has been permitted to retire or has been declared by the competent authority to be unfit for further service, the amount standing to his credit in the fund shall, upon his application, become payable to him.