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[Cites 0, Cited by 0] [Section 165(3)] [Section 165] [Entire Act]

State of Madhya Pradesh - Subsection

Section 165(3)(b) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(b)the advances shall not, except for special reasons to be recovered in writing exceed three months' pay and shall in no case exceed half the amount of subscription and interest thereon standing to credit of the subscriber in the Provident Fund at the time when the advance is granted.