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

(c)The amount of withdrawal for the purposes specified in sub-clause (ii) of clause (b) of sub-rule (1) of Rule 9-A shall be limited to Rs. 5000 or one -half of the amount standing to the credit of the subscriber in the Fund or the actual amount of repairing or overhauling, whichever is the least.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

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