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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Assam - Subsection Section 29(2) in Gauhati University Loans and Advances Rules, 1959 (2)That the recovery is made by deducting monthly instalments equal to one-fortieth part of the advance from the pay bill of the employee after the advance is drawn.
