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[Cites 0, Cited by 0] [Section 16B(5)] [Section 16B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 16B(5)(v) in The M.P. General Provident Fund Rules, 1955

(v)the subscriber shall furnish a certificate to the sanctioning authority within the period of one month from the date of completion of Hajyatra [or Teerth Yatra] [Inserted by M.P.F.D. Notification No. F. 5/3/2003/Rule/Four, dated 8-10-2003.], that the money withdrawn has actually been utilized for the purpose for which it was intended. If the subscriber fails to furnish the requisite certificate, or if the amount withdrawn is utilized for the purpose other than that for which sanction was granted, the entire amount shall be redeposited forthwith into the General Provident Fund in lump-sum :