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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(1)(a) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(a)No advance shall be granted, unless the sanctioning authority is satisfied that the applicant's pecuniary circumstances justify it and that it shall be expended on the following objects and not otherwise :-
(i)To pay expenses incurred in connection with prolonged illness of the applicant or any person actually dependent on him;
(ii)To pay for the overseas passage only for reasons of health, or education of the applicant or any person actually dependent on him. Advance from Provident Fund may also be granted to a subscriber subject to the usual conditions to meet the cost of education of the subscriber or of any person actually dependent on him in the following types of cases :-