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[Cites 0, Cited by 0] [Section 53(11)] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(11)(iv) in First Statutes of the University of Udaipur

(iv)Recovery of advance shall be made from the salary of a subscriber and shall commerce on the first occasion, after the advance is made, on which the subscriber draws salary for a full month provided no recovery shall be made from a subscriber when he is on leave otherwise than on full salary.