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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959

(2)Subject to the provisions of rule 19 when a subscriber ceases to be an employee of the Board, the amount shown to the credit of his account in the Provident Fund Ledger (P.F.I.) plus interest accrued to date shall be withdrawn and paid to him.