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[Cites 0, Cited by 0] [Section 426A] [Entire Act]

State of Bihar - Subsection

Section 426A(d) in Bihar Financial Rules, 1950

(d)The advance shall be repayable in not more than 50 monthly instalments and shall be recovered from the remuneration of the copyists and typists. The amount of interest due shall be realised in one, and, if the sanctioning authority so orders, in two instalments.