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[Cites 0, Cited by 0] [Section 17(5)] [Section 17] [Entire Act]

State of Rajasthan - Subsection

Section 17(5)(c) in RSWC Employees General Provident Fund Regulations, 1990

(c)The Officer concerned satisfies the sanctioning authority within the period of 6 months from the date of withdrawal of the money that the amount has been utilised for the purpose for which it was intended otherwise the whole amount of withdrawal together with interest is held liable to be recovered in one lump-sum.