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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(1)Every Board shall establish a fund for all persons holding posts which are non-pensionable in accordance with these rules and the provisions of the Provident Fund Act, 1925 (Central Act 19 of 1925) shall apply to each such fund.