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[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

State of Punjab - Subsection

Section 13(3)(b) in The Punjab Town Improvement Trusts Provident Fund Rules, 1945

(b)while on leave, has been permitted to retire or declare by competent authority to be unfit for further service, the amount shown at the credit of the account in column 6 of the Provident Fund Ledger (From P.F.1) shall, upon application made by him in that behalf, become payable to him subject to the provisions of rule 5 :