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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(4)(a) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(a)Where the withdrawal is for the purchase of a dwelling house/flat or a dwelling site from an agency referred to in clause (a) of sub-para (1) the payment of advance shall not be made to the member but shall be made direct to the agency in one or more instalments, as may be authorised by the member;