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

Union of India - Subsection

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

(e)[ renovating, additions or alterations or upkeep of an ancestral house or a house built with the assistance of loan from Government] [Substituted vide Notification No. 20 (5)/92-E. (Pt.), dated the 18th July, 1995, published as S.O. No. 377 in the Gazette of India, dated the 10th February, 1996.];