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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(1) in First Statutes of the Jai Narayan Vyas University Jodhpur

(1)For purposes of making payments of premiums towards an insurance policy of a subscriber withdrawals at his/her option, from Provident Fund Account shall be allowed to the extent of 75 per cent only out of the subscription of the subscriber:Provided that no amount shall be allowed to be withdrawn before the details of the proposed policy have been submitted and they are accepted as suitable:Provided further that no amount may be withdrawn to meet any payments in respect of a policy which is due for payment in whole or part before the subscribers age of normal superannuation.