Section 16B(1)(ii) in The M.P. General Provident Fund Rules, 1955

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

State of Madhya Pradesh - Subsection

Section 16B(1)(ii) in The M.P. General Provident Fund Rules, 1955

(ii)[ the withdrawal will be permissible once in a year provided that it will not ordinarily by allowed before the expiry of one year from the date of the previous withdrawal.] [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(1)(ii) in The M.P. General Provident Fund Rules, 1955