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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5)(ii) in RSWC Employees General Provident Fund Regulations, 1990

(ii)for building, altering or enlarging a house or for acquiring a suitable house, including the cost of site or payment of outstanding amount on account of loan expressly taken for the purpose before the date of receipt of the application for withdrawal.