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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1)(c) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959

(c)An advance shall not, except for special reasons to be recorded in writing by the Administrators be granted until at least twelve months after the final repayment of all previous advances together with interest thereon.