Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Rajasthan - Subsection Section 16(8) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969 (8)The account of advance on this account shall be kept in the Form prescribed in Schedule IV.
