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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(iii) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

(iii)in the event of Borrower's reversion from municipal service before the advance drawn together with interest is fully repaid, in one lump sum, the amount outstanding and the interest due before the Borrower is actually relieved from the municipal service;