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

State of Rajasthan - Subsection

Section 14(2)(b) in The Rajasthan Financial Corporation Employees Provident Fund Regulations, 1958

(b)Recoveries shall commence when the Subscriber draws his 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 is on leave or in receipts of subsistence grant.