Section 15(10) in The M.P. General Provident Fund Rules, 1955
(10)No temporary advance under Clauses (a), (b), (c), (d) and (e) of sub-rule (1) of this rule shall be admissible in addition to the withdrawal under Rule 16-A.Notes. - (1) For the purposes of this rule pay means pay as defined in Fundamental Rule 9 (21).
