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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3)(ii) in RSWC Employees General Provident Fund Regulations, 1990

(ii)Where the employee of the Corporation has applied for the advance for any of the purposes enumerated in the rule i.e. before the occurrence of the event but the sanction for the grant of advance was not communicated till the occurrence of event for which advance was asked for.