Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1)(iv) in The General Provident Fund (U.P.) Rules, 1985

(iv)in the case of withdrawal for the purchase of a house site, house or ready-built flat, the subscriber will secure an undisputed title to the house-site, house or flat including the site;