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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(b) in Territorial Army Rules, 1948

(b)the employer by whom such person was employed shall continue to credit such person's account in the fund or scheme with the amount subscribed and the interest on the interest on the amount subscribed and the interest on the amount is such account in accordance with the rules of the fund or scheme; and