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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(2) in Rajasthan Government Servants' General Provident Fund Rules, 1997

(2)Permanent withdrawal upto 75% of the amount standing to the credit of subscriber may be sanctioned for meeting the expenditure in connection with the betrothal/marriage of the subscriber or his/her sons or daughters.