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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(4) in Rajasthan Government Servants' General Provident Fund Rules, 1997

(4)Withdrawal under sub-clause (a) or (b) of Rule 18 shall also be allowed where the house-site or house is in the name of wife or husband provided she or he is the first nominee to receive Provident Fund money in the nomination made by the subscriber.