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

State of Odisha - Subsection

Section 14(2)(b) in Orissa State Financial Corporation Employees' Provident Fund Regulations, 1959

(b)Recoveries shall commence when the subscriber draws his/her 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/she is on leave or in receipt of subsistence grant.