Section 17A(2) in The General Provident Fund (Orissa) Rules, 1938
(2)The premium for a policy including any policy referred to in the proviso to Sub-rule (1) in respect of which withdrawal of subscriptions from the Fund may be permitted under Rule 17 shall not be payable otherwise than annually.Explanation - In computing the maximum number of policies specified in Sub-rule (1) policies which have matured or have been converted into paid-up ones shall be excluded.] [Substituted vide Orissa Gazette Part III-No. 28 of 1979.]
