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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(iv) in Rajasthan Government Servants' General Provident Fund Rules, 1997

(iv)On the authority of the sanction given by the department, head of office concerned shall draw the amount by presenting the bill in duplicate to the treasury alongwith the pass book of the account holder.