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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3)(b) in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959

(b)Provided that if such interest is larger than the amount of the interest to be credited for subscribers account under the provision of rule 11 the difference between the interest so obtained and the interest to be credited to the subscribers account shall be credited to the Board's Fund.