Section 16A(2) in The M.P. General Provident Fund Rules, 1955
(2)The authorities competent to sanction [an advance under sub-rule (9) of Rule 15] [Substituted by Notification No. G-25-31-95-C-IV, dated 1-3-1996.] may sanction withdrawal for the purpose of acquisition of farm land/or business premises within 6 months of the date of retirement of a subscriber from the amount standing to his credit in the fund.
