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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(g) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

(g)No third advance shall be sanctioned to a municipal employee, if he has drawn two advances towards celebration of marriage (In other words two advances alone be sanctioned during his/her entire service).