Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Rajasthan - Subsection Section 14(6) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958 (6)Except in case Subsequently specified in sub-paragraph 7 (a) and 7 (b), no further advance shall be admissible to a member under this paragraph.
