Section 16A(1)(A) in The M.P. General Provident Fund Rules, 1955

[Cites 0, Cited by 0] [Section 16A(1)] [Section 16A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16A(1)(A) in The M.P. General Provident Fund Rules, 1955

(A)After the completion of [fifteen years] [Substituted by Notification No. G-25/10/96/C/IV, dated 21-11-1996.] of service (including broken periods of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation whichever is earlier, [from the amount standing to his credit in the fund except the credit of the amount of arrears of pay] [Substituted by Notification No. G-25-2-2000-C-IV, dated 25-2-2000 (w.e.f. 3-3-2000).] for one or more of the following purposes, namely :-

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State of Madhya Pradesh - Subsection

Section 16A(1)(A) in The M.P. General Provident Fund Rules, 1955