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

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

State of Madhya Pradesh - Subsection

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

(D)[Within twelve months before the date of subscriber's retirement on superannuation from the amount standing to the credit in the fund, without linking to any purpose.] [Inserted by Notification No. F-5-5-2002-C/IV, dated 25-1-2003 (w.e.f. 31-1-2003).]

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State of Madhya Pradesh - Subsection

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