Public Provident Fund Act, 1968

[Act No. 23 of 1968 dated 16th May, 1968 ]

Contents
Sections	Particulars
1	Short title and extent
2	Definitions
3	Public Provident Fund Scheme
4	Subscriptions to Fund
5	Interest
6	Withdrawals
7	Grant of loans
8	Payment on death of subscriber
9	Protection against attachment
10	Protection of action taken in good faith
11	Power to remove difficulties
12	Scheme to be laid before Parliament
	The Schedule

An Act to provide for the institution of a provident fund for the general public.

Be it enacted by Parliament in the Nineteenth Year of the Republic of India as follows:-

Comment: By passage of this Act, even the general public can now avail of the benefits of a provident fund.