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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Odisha - Subsection

Section 12(1)(c) in The Orissa Contributory Provident Fund Rules, 1938

(c)the advance shall not, save in exceptional cases, for reasons to be recorded in writing by that authority, exceed three months, pay; and shall, in no case, exceed the amount of subscription and interest thereon standing to the credit of the subscriber in the Fund at the time when the advance is granted :