Section 20(2)(c) in The General Provident Fund (Central Service) Rules, 1960

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(c) in The General Provident Fund (Central Service) Rules, 1960

(c)send to the Accounts Officer, within such period as the Accounts Officer may require, receipts or certified copies of receipts in order to satisfy the Accounts Officer, that the amount withdrawn was duly applied for the purposes specified in clause (b) of rule 17.

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Union of India - Subsection

Section 20(2)(c) in The General Provident Fund (Central Service) Rules, 1960