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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(4)If a person admitted to the benefits of the fund was previously a subscriber to any Contributory Provident Fund under the control of a Board, the amount at his credit in such fund together with interest, if any, shall be transferred to his credit in the Fund.