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

State of Rajasthan - Subsection

Section 14(2)(b) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

(b)Recoveries shall commence when the subscriber draws his pay for the full month for the first time after the advance is made. Recovery shall not be made, except with the subscriber's consent while he is on leave other than ordinary leave on full average pay, or in receipt of subsistence grant.