Section 10(2)(a) in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965

[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(2)(a) in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965

(a)An advance shall be recovered from the subscriber in such number of equal monthly instalments as the competent authority or the Administrator may direct at the time of sanctioning the amount of advance but such instalments shall not be less than twelve unless the subscriber so elects in any case more than twenty four. A subscriber may at his option repay more than one instalment in any one month.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Punjab - Subsection

Section 10(2)(a) in The Punjab State Agricultural Marketing Board and Market Committees Employees Provident Fund and Gratuity Rules, 1965