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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in Public Provident Fund Scheme, 2019

(1)The principal amount of a loan shall be repaid by the account holder before the expiry of thirty-six months from the first day of the month following the month in which the loan is sanctioned:Provided that the repayment may be made either in one lump sum or in instalments.