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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Assam - Subsection

Section 30(ii) in Gauhati University Loans and Advances Rules, 1959

(ii)The total amount of the advance shall not exceed four months pay or Rs. 250 whichever is less and shall be limited to the anticipated price of the bicycle to be purchased. If the actual price paid is less than the advance taken, the balance should be forthwith refunded to the University.