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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(1) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974

(1)Subject to the provisions of sub-regulations (2) and (3), the sum standing to the credit of a subscriber shall become payable on the termination of his service or on his retirement or on his death.