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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(5) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(5)Recoveries made under this rule shall be credited as and when they are made to the subscriber's account in the fund and they shall be watched through a separate and distinct register of advances in the form prescribed in the Rajasthan Municipalities Accounts Rules, 1963.