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

State of Rajasthan - Subsection

Section 14(d) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(d)A second advance shall not, except for special reasons, be granted until at least twelve months after the final repayment of a previous advance (together with interest thereon) have relapsed.