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[Cites 0, Cited by 0] [Section 17A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 17A(1) in The M.P. General Provident Fund Rules, 1955

(1)The number of policies in respect of which substitution for subscriptions due to the Fund or withdrawal of subscriptions from the Fund may be permitted under Rule 17, shall not exceed four :Provided that where immediately before the 20th January, 1954, substitution for subscription due to the Fund or withdrawal of subscriptions from the Fund was permitted in respect of more than four policies, such substitution or withdrawal shall continue to be permitted in respect of those policies.