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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(e) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees

(e)In cases where the Commissioner, Coimbatore Corporation is unable to recover the amount in one lump sum, but referred the cases to the [ Government, pending receipt of orders from the Government, the recovery of not less than one-tenth of the balance amount together with interest shall be effected from the salary of such employee, who have misused he advance.