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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(c) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959

(c)Provided that when an advance has already been granted to a subscriber, a subsequent advance shall not be granted to him until complete repayment of the last advance and the interest thereon, has been made except for very special reason to be judged and recorded by the Chairman of the Board.