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[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(2)(c) in The M.P. General Provident Fund Rules, 1955

(c)
(i)if he is a Gazetted Government servant or one who is on foreign service, send the receipts or certified copies of receipts within one month from the date of withdrawal to the Accounts Officer.
(ii)if he is a non-gazetted Government servant, he will submit the premium receipt direct to the head of his office who will in turn furnish to the Accounts Officer a certificate in July each year for the financial year ended 31st March to the effect that all such receipts have been duly produced before him for scrutiny and necessary endorsements have been made thereon regarding no abatement of income-tax.