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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Uttar Pradesh - Subsection

Section 24(1) in The General Provident Fund (U.P.) Rules, 1985

(1)When the amount standing to the credit of a subscriber in the Fund becomes payable it shall be paid as provided in Section 4 of the Provident Funds Act, 1925 in the manner hereinafter prescribed.