Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act] State of Rajasthan - Subsection Section 14(2)(d) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962 (d)If more than one advance has been granted to a subscriber, each advance shall be treated separately for the purpose of recovery.