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

State of Rajasthan - Subsection

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

(a)An advance shall be recovered from the Subscriber in such number of equal monthly instalments as the Administrators may direct, but such number shall not be less than twelve, unless the Subscriber so elects and more than twenty-four. A Subscriber may, at his option, repay more than one instalment in one month. Each instalment shall be a number of whole rupees, the amount of the advance being raised or reduced, if necessary, to admit of the fixation of such instalments.