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Public Provident Fund Act, 1968 6. Withdrawals (1) A subscriber shall be entitled to make withdrawals from the
amount standing to his credit in the Fund (including any interest accrued
thereon) to such extent and subject to such terms and conditions as may be
specified in the Scheme: (2) Notwithstanding anything contained in sub-section (1), a subscriber shall be entitled to withdraw the entire balance standing to his credit in the Fund after the expiry of a period of fifteen years from the end of the year in which he makes the initial subscription to the Fund. (3) Subject to the provisions of sub-sections (1) and (2), an individual who has made subscriptions to the Fund on behalf of a minor, of whom he is the guardian, shall be entitled to withdraw any amount from the Fund only for the use of the minor.    |
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