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

State of Punjab - Subsection

Section 12(1)(a) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974

(a)No advance shall be granted unless the Committee is satisfied that the applicant's pecuniary circumstances justify it and an undertaking is given that it will be expanded on the following object or objects and not otherwise :-
(i)to pay expenses incurred in connection with the illness of the subscriber or a member of his family,
(ii)to pay expenses incurred in connection with marriage, funerals or ceremonies, which by the religion of the subscriber it is obligatory upon him to perform.