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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2)(b) in Rajasthan Government Servants' General Provident Fund Rules, 1997

(b)The Head of Office shall issue sanction in four copies in the sanction cum bill form prescribed by the Director and send the same to the concerned Treasury along with the pass book for passing the bill.