Section 38(1) in The M.P. General Provident Fund Rules, 1955

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State of Madhya Pradesh - Subsection

Section 38(1) in The M.P. General Provident Fund Rules, 1955

(1)I, A.B., of........ hereby assign unto the Governor of Madhya Pradesh the within policy of assurance as security for payment of all sums which under Rule 26 of the General Provident Fund Rules, I may hereafter become liable to pay to that Fund.I hereby certify that no prior assignment of the within policy exists.Dated this...........day of......... 20......... at.....

Station :

Signature of subscriber..........

One witness to sign with designation and address :

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State of Madhya Pradesh - Subsection

Section 38(1) in The M.P. General Provident Fund Rules, 1955