Section 9B(1)(a) in The U.P. Basic Education Provident Fund Rules, 1975

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State of Uttar Pradesh - Subsection

Section 9B(1)(a) in The U.P. Basic Education Provident Fund Rules, 1975

(a)Any sum withdrawn by a subscriber at any one time for one or more of the purposes specified in clause (a), (c), (d) or (e) of Rule 9-A from the amount standing to his credit in the Fund shall not ordinarily exceed one-half of such amount or six months' pay whichever is less. In special cases the sanctioning authority may however, sanction the withdrawal of an amount in excess of this limit up to ¾th of the balance at his credit in the Fund having due regard to (i) the object for which the withdrawal is being made, and (ii) the amount to his credit in the Fund :

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State of Uttar Pradesh - Subsection

Section 9B(1)(a) in The U.P. Basic Education Provident Fund Rules, 1975