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[Cites 0, Cited by 0] [Section 16B(5)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(5)(ii) in The M.P. General Provident Fund Rules, 1955

(ii)the withdrawal may be allowed to the subscriber not earlier than three months preceding the month in which the commencement of journey takes place;