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[Cites 0, Cited by 0] [Section 34(3)] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3)(iv) in The General Provident Fund (Central Service) Rules, 1960

(iv)The authority mentioned in Clause (iii) will constitute the first instalment of payment. A second authority for payment will be issued as soon as possible after superannuation. This will relate to the contribution made by the subscriber subsequent to the amount mentioned in the [details forwarded by the Head of Office/Department under Clause (ii)] [Substituted vide Notification No.20(12)/94-P&PW(E) dated 15.11.96 notified vide SO No.3228 dated 23.11.96] plus the refund of instalments against advances which were current at the time of the [submission of details by the Head of Office] [Substituted vide Notification No.20(12)/94-P&PW(E) dated 15.11.96 notified vide SO No.3228 dated 23.11.96].