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State of Uttar Pradesh - Section

Section 15 in The U.P. Basic Education Provident Fund Rules, 1975

15. Forfeiture of subscription.

- The amount subscribed by an employee to the Provident Fund shall not be liable to forfeiture on dismissal or on conviction by a criminal court except for an offence for which the penalty of forfeiture of the whole of the offender's property is prescribed by law.