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

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

State of Uttar Pradesh - Subsection

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

(iii)the amount withdrawn together with such other private savings, if any, as the subscriber may have, would be sufficient to build, acquire or redeem the house of the type proposed;

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State of Uttar Pradesh - Subsection

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