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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3)(i) in RSWC Employees General Provident Fund Regulations, 1990

(i)Where the advance is desired for repayment of a debt which the employee of the Corporation has incurred on account of any of the purposes specified in Rule 15.