Section 16B(2)(vii) in The M.P. General Provident Fund Rules, 1955

[Cites 0, Cited by 0] [Section 16B(2)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(2)(vii) in The M.P. General Provident Fund Rules, 1955

(vii)Any amount actually withdrawn from the fund which is found to be in excess of that actually utilized by the subscriber for the purpose shall be re-deposited forthwith into the fund.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 16B(2)(vii) in The M.P. General Provident Fund Rules, 1955