Section 15(1)(b) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

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Union of India - Subsection

Section 15(1)(b) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(b)The Chief Accounts Officer may, however, sanction the withdrawal of an amount in excess of this limit up to three fourths of the balance at his credit in the Fund having due regard to-

(i)the status of the subscriber;

(ii)the object for which the withdrawal is being made;

(iii)the amount standing to the credit of the subscriber in the Fund:

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Union of India - Subsection

Section 15(1)(b) in The Oil Industry Development Board Staff Provident Fund Rules, 2013