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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Bihar - Subsection

Section 12(1)(c) in Bihar Contributory Provident Fund Rules, 1948

(c)the advance shall not, except for reasons to be recorded in writing by that authority, exceed three month's pay; and shall, in no case exceed the amount of subscriptions and interest thereon, standing to the credit of the subscribers in the Fund, at the time when the advance is granted.