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State of Rajasthan - Section

Section 118 in The Rajasthan Financial Corporation (Staff) Regulations, 1958

118.

An employee of the Corporation who purchase a conveyance after he applies for advance and arrange to pay for it by raising a temporary loan from private resources or by arrangements with his bankers is also permitted to draw the advance, subject to other conditions being satisfied; provided the conveyance was purchased within three months of applying for an advance.