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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Odisha - Subsection

Section 14(1)(b) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959

(b)An advance shall not, except for special reasons to be recorded in writing by the Administrators exceed three months pay and shall in no case exceed two-thirds amount of subscriber's own subscription to the fund and interest thereon standing to the credit of the subscriber in the fund: