Section 13(2)(iii) in The General Provident Fund (U.P.) Rules, 1985

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2)(iii) in The General Provident Fund (U.P.) Rules, 1985

(iii)Meeting obligatory expenses on a scale suitable to subscriber's status which by customary usage the subscriber has to incur in connection with the marriage of the subscriber or marriage, funerals or other ceremonies of the members of his family or any other person actually dependent on him.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 13(2)(iii) in The General Provident Fund (U.P.) Rules, 1985