Section 20(1)(c) in The Orissa Contributory Provident Fund Rules, 1938

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Odisha - Subsection

Section 20(1)(c) in The Orissa Contributory Provident Fund Rules, 1938

(c)while on leave, has been permitted to retire or declared by competent medical authority to be unfit for further service and applies to the Accounts Officer for reassignment or return of the policy; or

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State of Odisha - Subsection

Section 20(1)(c) in The Orissa Contributory Provident Fund Rules, 1938