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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in The Rajasthan Minimum Wages (Undisbursed Amounts) Rules, 1961

(3)In the month of April following, the Authority shall furnish to the Accountant General, Rajasthan, a statement of all the amounts credited to the State Government, showing separately the said amounts in serial order, the names of persons to whom they were payable and the dates on which the said amounts were payable and the dates on which the said amounts were credited to the State Government.