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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(2)The following shall be credited to the Personal Deposit Account opened with the District Treasury/Sub-Treasury:-
(i)subscriber's subscriptions;
(ii)interest, as provided by rule 12 on the amounts of subscriptions and contributions.