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

(B)[During the service of a subscriber] [Substituted vide Notification No, 20 (11)-P, & P,W. 186 (GPF), dated the 23rd October, 1990, published as S.O. No. 3006 in the Gazette of India, dated the 17th November, 1990.] from the amount standing to his credit in the Fund for one or more of the following purposes, namely:

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Union of India - Subsection

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