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Restriction on EPF withdrawal- (Ministry of Labour and Employment) (05 May 2016)

MANU/PIBU/0411/2016

Labour and Industrial

The Minister for Labour and Employment outlined the restrictions on withdrawal of funds from the Employees Provident Fund Scheme. Instances when withdrawal can be made include retirement from service after 55 years of age, migration or permanent settlement abroad, and cessation of employment.

Relevant : Employees Provident Funds (Amendment) Scheme, 2016 MANU/LABR/0010/2016

Tags : EMPLOYEES PROVIDENT FUND   WITHDRAWAL   LABOUR AND INDUSTRIAL  

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