Section 16(3) in The General Provident Fund (Orissa) Rules, 1938
(3)[ When an advance is sanctioned under Rule 15 before full recovery of any previous advance the balance of any such previous advance not recovered shall be added to the advance so sanctioned and the instalments for recovery shall be fixed with reference to the consolidated amount.] [Substituted vide SRO No. 191/5.3.1973.]
