Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] State of Uttar Pradesh - Subsection Section 7(3) in The General Provident Fund (U.P.) Rules, 1985 (3)A subscriber who has, under Rule 24, withdrawn the amount standing to his credit in the Fund shall not subscribe to the Fund after such withdrawal unless he return to duty.
