Section 43(1)(i) in The Shree Somnath Sanskrit University Act, 2005

[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

State of Gujarat - Subsection

Section 43(1)(i) in The Shree Somnath Sanskrit University Act, 2005

(i)the subscriber to the fund shall be entitled to interest on the balance in his provident fund account at the same rate at which the state Government servant is for the time being entitled to on the balance in his provident fund account, and

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State of Gujarat - Subsection

Section 43(1)(i) in The Shree Somnath Sanskrit University Act, 2005