Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Rajasthan - Subsection Section 15(3) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969 (3)If more than one advance has been made to subscriber each advance shall be treated separately for the purpose of recovery.
