Section 23(1)(d) in The M.P. General Provident Fund Rules, 1955

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State of Madhya Pradesh - Subsection

Section 23(1)(d) in The M.P. General Provident Fund Rules, 1955

(d)pays or repays to the fund the whole of any amount withheld or withdrawn from the Fund for any of the purposes mentioned in sub-clause (ii) of Clause (a) of Rule 17 and sub-clauses (i) and (ii) of Clause (b) of Rule 17; or

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State of Madhya Pradesh - Subsection

Section 23(1)(d) in The M.P. General Provident Fund Rules, 1955