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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(3)(i) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

(i)to enable a subscriber to submit an application for withdrawal of the amount in the Fund, the Head of Office shall send to every subscriber necessary Forms either one year in advance of the date on which the subscriber attains the age of superannuation, or before the date of his anticipated retirement, if earlier, with instructions that they should be returned to him duly completed within a period of one month from the date of receipt of the forms by the subscriber. The subscriber shall submit the application to the Accounts Officer through the Head of Office or Department for payment of the amount in the Fund. The application shall be made