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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(4)(b) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(b)Where the withdrawal is for the construction of a dwelling house, it may be sanctioned as per rules but disbursement shall be made in minimum Two but maximum Four instalments;