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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(e) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

(e)Municipal employees, whose "carry home salary" falls below 25 per cent of their total emoluments after recovery of the instalment of this advance, if sanctioned, shall not be eligible for the sanctions of the advance.