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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(3)(iv) in The M.P. General Provident Fund Rules, 1955

(iv)the authority mentioned in Clause (iii) will constitute the first instalment of payment. A second authority for payment will be issued as soon as possible after superannuation. This will relate to the contribution made by the subscriber subsequent to the amount mentioned in the application submitted under Clause (i) plus the refund of instalments against advances which were current at the time of the first application;