Telecom Regulatory Authority Of India - Subsection
Section 21(4) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(4)When an advance is sanctioned under sub-rule (3) before repayment of the last installment of any previous advance is completed the balance of any previous advance not recovered shall be added to the advance so sanctioned and the installment for recovery shall be fixed with reference to the consolidated amount.
