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State of Madhya Pradesh - Section

Section 14A in The M.P. General Provident Fund Rules, 1955

14A. [ [Substituted by Notification No. G-25/31/95/C/IV, dated 20-3-1996 (w.e.f. 1-4-1996).]

The State Government may, by order, grant incentive bonus to those subscribers who do not withdraw any money from the amount standing to their credit in the fund during a year or a block of a year as may be prescribed by the order at such rates as may be prescribed by that order.]Notes. - [Omitted.]Advances from the Fund