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[Cites 0, Cited by 0] [Section 16B(2)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(2)(i) in The M.P. General Provident Fund Rules, 1955

(i)The amount of withdrawal will normally be limited to ten months' pay or one-half of the amount standing to the credit of the subscriber, in the fund, whichever is less.