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 9] [Entire Act] State of Uttar Pradesh - Subsection Section 9(3) in The U.P. Basic Education Provident Fund Rules, 1975 (3)Where an advance has already been granted to a subscriber, no advance shall be made under sub-rule (1) until the complete repayment of the last advance taken.
