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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1) in State Bank of India Employees Provident Fund Regulations, 2015

(1)The Recoveries shall commence when the member draws his salary for the full month for the first time after the advance is made:Provided that no recovery shall be made except with the consent of the member while he is on leave or under suspension.