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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Rajasthan - Subsection

Section 68(8) in Rajasthan Non-Government Educational Institutions (Recognition, Grant-In-Aid and Service Conditions Etc.) Rules, 1993

(8)The Head of the Institution shall arrange to credit the interest in the respective Provident Fund Account of the Employees on pro-rata basis as per balance appearing in such individual Account.