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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Uttar Pradesh - Subsection

Section 16(1)(v) in The General Provident Fund (U.P.) Rules, 1985

(v)for the purposes referred to in clause (iv) above the subscriber has produced necessary deed and papers to the sanctioning authority proving his title in respect of the property in question.