Section 9B(1)(b) in The U.P. Basic Education Provident Fund Rules, 1975

[Cites 0, Cited by 0] [Section 9B(1)] [Section 9B] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9B(1)(b) in The U.P. Basic Education Provident Fund Rules, 1975

(b)The amount of withdrawal for the purposes specified in sub-clause (i) of clause (b) of sub-rule (1) of Rule 9-B shall be limited to Rs. 50,000 or one-half of the amount standing to the credit of the subscriber in the Fund or the actual price of the motor car, motor cycle or scooter (including moped), as the case may be, whichever is the least.

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State of Uttar Pradesh - Subsection

Section 9B(1)(b) in The U.P. Basic Education Provident Fund Rules, 1975