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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(1)(a) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945

(a)to pay expenses incurred in connection with the illness of the subscriber or a member of his family ;
(aa)[ to pay expenses in connection with the purchase of a plot, purchase of a scooter and construction of a house.] [Substituted vide Punjab Government Notification No. G.S.R. 47/P.A. 4/22/Section 73/Amendment (1)/77, dated 28.4.1977.].