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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Rajasthan - Subsection

Section 53(1) in Rajasthan Co-operative Societies Act, 2001

(1)A co-operative society may establish Contributory Provident Fund for the benefits of its employee to which shall be credited all contributions made by the employees and the society in accordance with the bye-laws of the society.