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[Cites 0, Cited by 0] [Section 14(9)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(9)(a) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(a)IF the withdrawal granted under this paragraph exceeds the amount actually spent for the purpose for which it was sanctioned, the excess amount shall be refunded by the member to the fund in one lump-sum within thirty days of the finalisation of the purchase or the completion of the construction, or necessary additions, alterations or improvements to a dwelling house, as the case may be. The amount so refunded shall be credited to the member's account.