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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(a) in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees

(a)An application for an advance shall be made in Form I appended to these rules, before the marriage, not earlier than 6 months, the application shall be made to the Commissioner of the Coimbatore Corporation. It shall be accompanied by an agreement in Form II appended to these rules.