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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5)(h) in RSWC Employees General Provident Fund Regulations, 1990

(h)Where a Corporation employee is subscribing to more than one Provident Fund withdrawal is permissible only in respect of one of these funds to be selected for the purpose by the subscriber, the amount of withdrawal being regulated with reference to the total sum at the credit of the Corporation employee in all the funds to which he is subscribing.