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State of Rajasthan - Section

Section 21 in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

21. Procedure in Accounts.

(1)All sums paid into the Fund under these rules shall be credited in the books of the Board to an account named as "The Municipal Board (name of the Board) Contributory Provident Fund Account."
(2)The account procedure of the Fund shall be as laid down in Schedule V.