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[Cites 0, Cited by 0] [Section 14E(2)] [Section 14E] [Entire Act]

State of Rajasthan - Subsection

Section 14E(2)(b) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(b)for the treatment of T.B., Leprosy, Paralysis or cancer provided that no such advance shall be granted to a member unless he has produced a certificate from a doctor of the hospital that the patient has been hospitalised or required hospitalisation for one month or more, or that a major surgical operation has become necessary.