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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Public Provident Fund Scheme, 1968

(3)Where the application is made by a person who has made subscriptions to the Fund on behalf of a minor of whom he is the guardian, he shall furnish a certificate in the following form, namely :-"Certified that the amount for which loan is applied for is required for the use of......................... who is alive and is still a minor".