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[Cites 0, Cited by 0] [Section 16B(3)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(3)(iii) in The M.P. General Provident Fund Rules, 1955

(iii)No temporary [advance under Clause (a) of Rule 15 (1)] [Substituted by Notification No. G-25/31/95/C/IV, dated 1-3-1996.] shall be admissible in addition to the withdrawal under this rule.