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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Uttar Pradesh - Subsection

Section 13(2)(vi) in The General Provident Fund (U.P.) Rules, 1985

(vi)Meeting the cost or part thereof house or house site or of construction of house for his residence or for reconstruction, repair of or addition or alteration to his house or for making payment towards the allotment of house site or house to him by a Development Authority, Local Body, Housing Board or House Building Co-operative Society under a Housing Scheme, including a self financing scheme.