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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(a) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees

(a)The advance received by an employee, if not utilised for the purpose for which it has been sanctioned within three months from the date of drawal, shall be refunded in one lump sum together with the interest due thereon. No extension of time for utilisation of the advance shall ordinarily by granted;