Section 24(2)(ii) in The M.P. General Provident Fund Rules, 1955

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Madhya Pradesh - Subsection

Section 24(2)(ii) in The M.P. General Provident Fund Rules, 1955

(ii)an amount equal to the amount assured together with any accrued bonuses, whichever is less, and, in default, the provisions of sub-rule (4) of Rule 21 applicable to a failure to assign and deliver a policy shall apply.

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State of Madhya Pradesh - Subsection

Section 24(2)(ii) in The M.P. General Provident Fund Rules, 1955