Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16B(2)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(2)(iv) in The M.P. General Provident Fund Rules, 1955

(iv)In respect of the same marriage either final withdrawal under Rule 16-A (1) or advance under Rule 15 may be drawn and not both.