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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Tamilnadu - Subsection

Section 9(c) in Rules for the Grant of Marriage Advances to the Employees of the Municipalities

(c)In case where municipal employees, who have drawn the advance die before the re-payment is completed, the outstanding balance and the interest due shall be the first charge on the Death-cum Retirement Gratuity payable to the legal heir or heirs of the borrower as stipulated in the Agreement.