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

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State of Uttar Pradesh - Subsection

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

(B)After the completion of twenty years of service (including period of suspension followed by reinstatement and other broken periods of service, if any) of subscriber or within ten years before the date of his retirement on superannuation whichever, be earlier, and subject to the restrictions in respect of pay in force for the eligibility of advances for the purchase of a motor car, motor cycle or scooter (including moped) under the rules in the Financial Handbook Volume V, Part I, from the amount standing to his credit in the Fund, for one or more of the following purposes, namely-

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State of Uttar Pradesh - Subsection

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