Section 15(1)(C) in The General Provident Fund (Central Service) Rules, 1960

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(C) in The General Provident Fund (Central Service) Rules, 1960

(C)[ within twelve months before the date of subscriber's retirement on superannuation from the amount standing to the credit in the Fund, without linking to any purpose.] [Substituted vide Notification No. 20 (26)-P. & P.W./ 88-E, dated the 8th November, 1990, published as S.O. No. 3272 in the Gazette of India, dated the 8th December, 1990.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 15(1)(C) in The General Provident Fund (Central Service) Rules, 1960