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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Haryana - Subsection

Section 12(1)(c) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(c)An advance shall not, except for special reasons to be recorded in writing by the sanctioning authority, be granted until at least twelve months after the final repayment of all previous advances together with interest thereon, unless the amount already advanced does not exceed two-thirds of the amount admissible under sub-clause (b);