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[Cites 0, Cited by 0] [Section 16A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16A(4) in The M.P. General Provident Fund Rules, 1955

(4)After sanctioning the withdrawal, the amount shall be drawn, on an authorisation from the Accounts Officer in cases where the application for final payment had been forwarded to the Accounts Officer under Clause (ii) of sub-rule (3) of Rule 32.