Section 16(1)(A) in The General Provident Fund (U.P.) Rules, 1985

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State of Uttar Pradesh - Subsection

Section 16(1)(A) in The General Provident Fund (U.P.) Rules, 1985

(A)After the completion of twenty years of service (including periods of suspension followed by reinstatement and other broken periods of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation, whichever be earlier from the amount standing to his credit in Fund, for one or more of the following purposes, namely :

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State of Uttar Pradesh - Subsection

Section 16(1)(A) in The General Provident Fund (U.P.) Rules, 1985