Section 16B(2)(iii) in The M.P. General Provident Fund Rules, 1955

[Cites 0, Cited by 0] [Section 16B(2)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(2)(iii) in The M.P. General Provident Fund Rules, 1955

(iii)[ in special cases the sanctioning authority may relax the limit of Clause (i) above but not more than 75% of the balance standing in the credit of a subscriber for the marriage of first daughter. For the marriage of other daughters/sons the sanctioning authority may relax the limit of Clause (i) above but in no case more than fifteen months' pay or 75% of the balance standing to the credit of a subscriber, whichever is less, be sanctioned.] [Substituted by Notification No. G-25-2-2000-C-IV, dated 25-2-2000 (w.e.f. 3-3-2000).]

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State of Madhya Pradesh - Subsection

Section 16B(2)(iii) in The M.P. General Provident Fund Rules, 1955