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[Cites 0, Cited by 9] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2) in Rajasthan Non-Government Educational Institutions Act, 1989

(2)Every recognised institution shall constitute a provident fund for the benefit of its employees in such manner and subject to such conditions as may be prescribed and contribute to such fund and pay interest on the deposited amount at such rate as may be prescribed from time to time.