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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(b) in The Bureau of Energy Efficiency (Terms and Conditions of Service of Employees) Rules, 2017

(b)the advance rent or the security deposit up to three months of the admissible agreed lease amount shall be allowed subject to adjustment against rent payable to the owner of the leased accommodation within the tenure of lease agreement;