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

State of Madhya Pradesh - Subsection

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

(ii)If two or more marriages are to be celebrated the amount admissible in respect of each marriage will be determined as if the withdrawals are sanctioned separately one after other.