Section 16A(1)(B) in The M.P. General Provident Fund Rules, 1955

[Cites 0, Cited by 0] [Section 16A(1)] [Section 16A] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16A(1)(B) in The M.P. General Provident Fund Rules, 1955

(B)After the completion of [ten years] [Substituted by Notification No. F.B. 9/2/85/R-II/IV, dated 11-6-1985.] of service (including broken periods of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation, whichever is earlier, from the amount standing to his credit in the fund for one or more of the following purposes,-

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State of Madhya Pradesh - Subsection

Section 16A(1)(B) in The M.P. General Provident Fund Rules, 1955