Section 16(1)(i) in The General Provident Fund (Central Service) Rules, 1960

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(i) in The General Provident Fund (Central Service) Rules, 1960

(i)if the amount so determined exceeds the amount already withdrawn from the Fund to finance insurance policy or policies under rule 17, the amount so withdrawn may be treated as final withdrawal and the difference, if any, between the amount so treated and the total amount of withdrawal admissible may be paid in cash; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 16(1)(i) in The General Provident Fund (Central Service) Rules, 1960