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State of Tamilnadu - Section

Section 10 in The Rules for the Grant of Marriage Advance to Coimbatore Municipal Corporation Employees

10. Utilisation certificate.

- The employee receiving the advance shall produce to the Commissioner, a certificate of utilisation in Form IV appended to these rules, within one month from the date of celebration of the marriage or within three months from the date of drawal of the advance, whichever is earlier, duly endorsed by another employee. If the actual expenditure incurred on account of the marriage is less than the advance drawn, the difference shall be refunded forthwith.