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

State of Madhya Pradesh - Subsection

Section 16A(1)(e) in The M.P. General Provident Fund Rules, 1955

(e)renovating, additions or alterations or upkeep of an ancestral house at a place other than the place of duty or to a house built with assistance of loan from Government at a place other than the place of duty;