Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(c) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(c)An advance shall not ordinarily exceed three months emoluments and in no case exceed the amount of the subscriber's own subscription to the fund with interest thereon.