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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(1)(b) in The General Provident Fund (U.P.) Rules, 1985

(b)The amount of withdrawal for the purposes specified in sub-clause (i) of clause (B) of sub-rule (1) of Rule 16 shall be limited to Rs 50,000 or one-half of the amount standing to the credit of the subscriber in the Fund or the actual price of the motor car, motor cycle or scooter (including moped), as the case may be, whichever is less.