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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3)(a) in The Employees' State Insurance Corporation (General Provident Fund) Rules, 1995

(a)A subscriber who has been permitted under clause (i), (ii) or (iii) of sub-rule (2) of rule 17 to withdraw money from the amount standing to hiscredit in the Fund, shall not part with the possession of the house, built or acquired, or house-site purchased with the money so withdrawn, whether by way of sale, mortgage (other than mortgage to the Director-General), gift, exchange or otherwise, without the previous permission of the Director-General: