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

State of Rajasthan - Subsection

Section 15(b) in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

(b)Payment towards premium of Policy of insurance on the life of the subscriber or of his wife, Provided that the subscriber shall himself assign or procure the assignment in appropriate form of the policy of Insurance in favour of the Committee as security for the payment of any sum which may become payable to the Fund and shall deliver the policy of the Committee: