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[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Assam - Subsection

Section 18A(1) in Gauhati University Loans and Advances Rules, 1959

(1)Advance may also be given where considered necessary for the purchase of land on which to construct a house, if the other conditions are satisfied and the total amount of the advance for the purchase, of the land and the construction of the house does not exceed 36 months pay of the employee or Rs. 10,000.