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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Chattisgarh - Subsection

Section 43(2)(a) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

(a)An advance shall not, except for undermentioned and other special reasons to be recorded in writing by the sanctioning authority, exceed three months' pay or half the amount of subscriber's own contribution to the Fund and interest thereon, whichever is less.
(i)The withdrawal in connection with expense on marriages as specified in clause (iv) of Statute 43 (1)(a) shall not exceed six months' pay or the total of the accumulation of exempted contributions and exempted interest lying to the credit of the employees after leaving the minimum balance as laid down in Rule 43 (2) above, whichever is less :