Section 79(3) in The U.P. Co-operative Societies Employees Service Regulations, 1975
(3)[ The amount of refundable advance taken by employee from his Provident Fund or the amount of house building/vehicle advance taken by him from the employer society or agencies recognised for the purpose by the State Government, shall not be treated as debt for purposes of this regulation] [Substituted by Notification No. 432/XII-6-2-85-77, dated 17th May, 1983.].
