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

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

State of Uttar Pradesh - Subsection

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

(D)After the completion of three years of service (including periods of suspension followed by reinstatement and other broken periods of service, if any) of a subscriber from the amount standing to his credit in the Fund for the purpose of paying premium/premia of policies of his insurance, not exceeding, four, including existing policies hitherto being financed from the Fund, effected by the subscriber on his own life or on the joint lives of the subscriber and his/her wife or husband.

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State of Uttar Pradesh - Subsection

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