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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(e) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(e)'Emoluments' means pay or/and leave salary as defined in the service rules applicable to the subscriber;
(ee)[ 'Examiner' means the Examiner, Local Fund Audit, Department, Rajasthan, Jaipur] [Inserted by Notification No. Tax/F. 98 (Misc.) DLB/59, dated 17-1-1981, Published in Rajasthan Gazette, Part IV-C, dated 1-10-1981, page 294.];