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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(vi) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

(vi)to refund forthwith the amount of advance together with interest in one lump sum if the aforesaid marriage could not be celebrated or the amount of advance could not be utilised for the purpose for which it was sanctioned; and