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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Madhyamik Shiksha Niyam, 1966

(1)Investment in the Post Office Cash Certificates or in Government Securities through the Post Office of the amount to the credit of a subscriber in his Provident Fund is also permissible if the subscriber so desires, on the conditions that no security of the face value of less than Rs. 100 is purchased at one time and that the securities are kept in the custody of the Accountant General, Post and Telegraphs and the custody receipt is kept with the Secretary.