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[Cites 0, Cited by 0] [Section 43(8)] [Section 43] [Entire Act]

State of Chattisgarh - Subsection

Section 43(8)(iv) in The Indira Gandhi Agriculture University, Raipur Statutes, 1987

(iv)The amount of temporary advance for purchase of plot or site shall not exceed six months' pay or half the balance or actual cost of the site whichever is less and will not be admissible until after completion of five years of service, provided the house site/plot shall not be encumbered or alienated in any manner without prior permission of the Vishwavidyalaya. Repayment of this advance shall be made in not more than 30 instalments.