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[Cites 0, Cited by 0] [Section 17(3)] [Section 17] [Entire Act]

State of Uttar Pradesh - Subsection

Section 17(3)(ii) in The General Provident Fund (U.P.) Rules, 1985

(ii)its being mortgaged in favour of a Housing Board, Development Authority, Local Body, Nationalised Bank, the Life Insurance Corporation or any other Corporation owned or controlled by the Central or the State Government which advances loan for the construction of a new house or for making additions or alterations to an existing house.]