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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(1) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(1)As soon as possible after the 31st March of each year, the Executive Officer shall send to each subscriber a statement of his account in the Fund in Schedule VI showing the opening balance as on 1st April of the year, the total amount credited or debited during the total amount of interest credited as on 31st March of the year and the closing balance as on that date.