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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Rajasthan - Subsection

Section 70(2) in The Rajasthan Urban Improvement Act, 1959

(2)Where any such pension or provident fund has been constituted, the State Government may declare that the provisions of the Provident Funds Act, 1925 (Central Act 19 of 1925) shall apply to such fund as if it were a Government Provident Fund.