Section 12(1)(b) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Punjab - Subsection

Section 12(1)(b) in Punjab State Warehousing Corporation Employees' Provident Fund Regulations, 1974

(b)An advance shall not -

(i)exceed 3 months pay or half the amount of the subscriber's own subscription 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.