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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1)(b) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

(b)An advance shall not, except for special reasons to be recorded in writing by the Committee:-
(i)exceed 3 month's pay or half the amount of the subscriber's own subscriptions to the Fund and interest thereon, whichever is less, or
(ii)be granted until at least 12 months after the final repayment of all previous advances together with interest thereon unless the amount already advanced does not exceed two-thirds of the amount admissible under sub-clause (i).