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 14C] [Entire Act] State of Rajasthan - Subsection Section 14C(4) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958 (4)No second advance under this Regulation shall be allowed within a period of five years from the payment of an advance allowed under this Regulation.
