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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(11) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(11)Where any withdrawal granted under this paragraph (2) has been mis-used by the member, no further withdrawal shall be granted to him under this Rule till the full recovery of the amount so paid with penal interest thereon.