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

State of Rajasthan - Subsection

Section 4(3) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(3)If a person admitted to the benefits of a fund was previously a subscriber to the General Provident Fund of the Government, the amount of his subscriptions in the General Provident Fund together with interest thereon shall be transferred to his credit in the Fund.