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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(d) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

(d)The advance granted to a municipal employee shall be subject to summary recovery, if it is proved subsequently that it was not utilised for the purpose for which it was sanctioned.