Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Rajasthan - Subsection Section 14(b) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959 (b)For the purpose of making an advance to a subscriber under the provisions of sub-rule (b) of (I and II) of rule No. 16.
