Legal Document View

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

State of Rajasthan - Subsection

Section 14B(1)(a) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(a)The PF Administrators may on an application from a member, sanction a non-refundable advance from the amount standing to the credit of the member in the Fund, an advance for the repayment, wholly or partly or any outstanding principal and interest of a loan obtained from State Government, RFC co-operative Society/Housing Board/Municipal Corporation or a body similar to Jaipur Development Authority solely for the purposes as specified above.