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State of Odisha - Section

Section 13 in The Orissa Contributory Provident Fund Rules, 1938

13.

An advance shall not, except for special reasons to be recorded in writing by the sanctioning authority, be granted under Rule 12 until at least twelve months after the final repayment of all previous advances. [* * *] [Deleted by F.D.No. 19529, dated 3.6.1966.].