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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Assam - Subsection

Section 29(1) in Gauhati University Loans and Advances Rules, 1959

(1)That the amount of the advance does not exceed six months substantive pay or Rs. 2,000 or the anticipated price of the motor cycle whichever is less. If the actual price paid is less than the advance then the balance should forthwith be refunded to the University.