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State of Uttar Pradesh - Section

Section 10 in The U.P. Basic Education Provident Fund Rules, 1975

10. Advance for investment in national development scheme, etc.

- The appointing authority may relax the restrictions laid down in Rule 9 and may, subject to such terms and conditions (including conditions as to repayment, if any) as he may consider necessary to impose, allow an advance to a subscriber for subscribing to any loan floated or financial scheme launched by the Central Government or the State Government for nation building purposes.