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[Cites 0, Cited by 0] [Section 13(1)] [Section 13] [Entire Act]

State of Madhya Pradesh - Subsection

Section 13(1)(ii) in The M.P. Madhyamik Shiksha Niyam, 1966

(ii)no officer shall be entitled to receive the amount contributed by the Board on his behalf and the interest thereon, unless he had been in the service of the Board, for a continuous period of 12 months from the date he has been allowed to subscribe to the Contributory Provident Fund and has been permitted to resign his appointment.