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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(c) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

(c)The advance shall be sanctioned and drawn even after the date of celebration of the marriage, provided the applicant has applied for the advance before the date of the marriage and the delay in sanctioning or drawing the advance is due to reasons beyond the control of the applicant.