Section 16(1)(D) in The General Provident Fund (U.P.) Rules, 1985

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1)(D) in The General Provident Fund (U.P.) Rules, 1985

(D)After the completion of three years of service (including period of suspensions followed by reinstatement and other broken periods of service, if any), of a subscriber from the amount standing to his credit in the Fund for the purpose of paying premium/premia of policies of life insurance, not exceeding four, including existing policies there to being financed from the Fund, effected by the subscriber on his own life or on the joint lives of the subscriber and his/ her wife or husband.

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State of Uttar Pradesh - Subsection

Section 16(1)(D) in The General Provident Fund (U.P.) Rules, 1985