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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3) in Rajasthan Government Servants' General Provident Fund Rules, 1997

(3)Refund of temporary withdrawal:The temporary withdrawal shall be refunded in 24 equal instalments beginning with the month following the month of such withdrawal or such less instalments as requested by the subscriber.