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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(6) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(6)If a policy matures during his service, the amount due on the policy shall be realised by the Chairman and credited to the subscriber's account in the fund.