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[Cites 0, Cited by 0] [Section 53(11)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(11)(iii) in First Statutes of the University of Udaipur

(iii)Recoveries towards the amount advanced shall be made in monthly installments not exceeding twenty four in respect of advance sanctioned for the objects mentioned in sub-clauses (a), (c), (d), (e), (g), and (i) of clause (1) and not exceeding 72 monthly installments in respect of advance sanctioned for any of the objects mentioned in sub-cLause (b), (f) and (h) of clause (1).