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[Cites 0, Cited by 0] [Section 14G(1)] [Section 14G] [Entire Act]

State of Rajasthan - Subsection

Section 14G(1)(b) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(b)The sum withdrawn by a Subscriber for any one time specified in sub-rule (A) shall not exceeding fifty percent of his total Subscription and interest thereon or Six month's basic pay whichever is less.