Section 17(1)(a) in The General Provident Fund (U.P.) Rules, 1985

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State of Uttar Pradesh - Subsection

Section 17(1)(a) in The General Provident Fund (U.P.) Rules, 1985

(a)Any sum withdrawn by a subscriber at any one time for one or more of the purposes specified in clauses (a), (c), (d) or (e) of Sub-rule (1) of Rule 16 from the amount standing to his credit in the Fund shall not ordinarily exceed one-half of such amount or six months' pay, whichever is less. In special cases the sanctioning authority may, however, sanction the withdrawal of an amount in excess of this limit up to ¾ th of the balance at his credit in the Fund having due regard to (i) the object for which the withdrawal is being made, and (ii) the amount to his credit in the Fund :

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State of Uttar Pradesh - Subsection

Section 17(1)(a) in The General Provident Fund (U.P.) Rules, 1985