Section 23(1)(c) in The M.P. General Provident Fund Rules, 1955

[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Madhya Pradesh - Subsection

Section 23(1)(c) in The M.P. General Provident Fund Rules, 1955

(c)while on leave has been permitted to retire or declared by a competent medical authority to be unfit for further service and applies to the Accounts Officer for reassignment or return of the policy; or

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State of Madhya Pradesh - Subsection

Section 23(1)(c) in The M.P. General Provident Fund Rules, 1955