Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(1) in Rajasthan Government Servants' General Provident Fund Rules, 1997 (1)All the deposits received from the subscribers shall be credited into a Fund called General Provident Fund and all withdrawals made from it shall be debited to it.
