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

State of Madhya Pradesh - Subsection

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

(i)The amount of withdrawal should not exceed three months' pay or half the balance to the credit of the subscriber in the fund, whichever is less :