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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(3)If a subscriber is on duty or on leave for a part of a month and on extraordinary leave or on leave without pay for the remainder of that month, the amount of the subscription payable shall be proportionate to the number of days spent on duty and/or on leave (not extraordinary leave or leave without pay) during the month.