Section 25(2)(ii) in The General Provident Fund (Central Service) Rules, 1960

[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2)(ii) in The General Provident Fund (Central Service) Rules, 1960

(ii)an amount equal to the amount assured together with any accrued bonuses, whichever is less, and, in default, the provisions of Rule 29 shall apply as they apply in relation to cases where money withheld or withdrawn from the Fund under clause (a) or, clause (b) of rule 17 has been utilised for a purpose other than that for which sanction was given to the withholding or withdrawal.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 25(2)(ii) in The General Provident Fund (Central Service) Rules, 1960