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State of Rajasthan - Section

Section 4 in RSWC Employees General Provident Fund Regulations, 1990

4. Recovery of arrears of CPF.

- Recovery of arrears of CPF, if any, left un-recovered or withheld on account of suspension of the employee or on reinstatement after removal from service etc. shall be made in installments being not less than the contribution of the current month or in lumpsum.