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] [Entire Act] State of Rajasthan - Section Section 213 in Rajasthan District Board Account Rules 213. Where a Provident Fund is established by a Board the following books shall be maintained:-(i)A Day Book in Form No. 50.(ii)A Ledger in Form No. 51.(iii)A Broad Sheet in Form No. 52.
