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

State of Gujarat - Subsection

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

(ii)the rules for the time being in force relating to the limits of with drawls from the provident fund as applicable to such Government servant shall, so far as may be, apply to the subscriber.