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[Cites 0, Cited by 0] [Section 451(1)] [Section 451] [Entire Act]

State of Odisha - Subsection

Section 451(1)(b) in Orissa Municipal Rules, 1953

(b)The advance shall in no case exceed the amount of subscription and interest thereon standing to the credit of the subscriber in his provident fund account at the time when the advance is granted.