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[Cites 0, Cited by 0] [Section 53(11)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(11)(i) in First Statutes of the University of Udaipur

(i)Withdrawal from the Provident Fund shall not be allowed until the retirement or termination of subscriber's service or death or insanity provided that a temporary withdrawal from the Fund out of his own subscription may be sanctioned by the Vice Chancellor or duly authorised officer as a special case to a subscriber in the following cases: -