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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(2) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(2)The Board shall arrange to credit the interest in the respective Provident Fund Ledger Account of the individual employee on pro-rata basis as per balance appearing in such individual's Provident Fund Account.