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[Cites 0, Cited by 0] [Section 9(3C)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3C)(i) in The Public Provident Fund Scheme, 1968

(i)that the amount is required for the treatment of serious ailments or life threatening diseases of the account holder, spouse or dependent children or parents, on production of supporting documents from competent medical authority;