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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2)(d) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(d)If more than one advance has been made to a Subscriber each advance shall be treated separately for the purpose of recovery.