Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9A(1)] [Section 9A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 9A(1)(C) in The U.P. Basic Education Provident Fund Rules, 1975

(C)After the completion of fifteen years of service (including period of suspension of followed by reinstatement and other broken periods of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation, whichever be earlier, from the amount standing to his credit in the Fund for one or more of the following purposes, namely :