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[Cites 0, Cited by 0] [Section 14B] [Entire Act]

State of Rajasthan - Subsection

Section 14B(3) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(3)The payment of the advance under this para shall be made direct to such agency on receipt of authorisation from the member in such manner as may be specified by the Dy. GM (P & A) and in no event the payment shall be made to the member.