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 13(1)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1)(b) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(b)In special cases where the amount of advance exceeds three months pay of the subscriber under sub-rule (3) of rule 12, the Secretary may fix such number of installments to be more than twenty-four but in no case more than thirty-six;