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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1)(b) in The M.P. General Provident Fund Rules, 1955

(b)has proceeded on leave preparatory to retirement or if he is employed in a vacation department, on leave preparatory to retirement combined with vacation, and applies to the Accounts Officer for reassignment or return of the policy; or