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 8] [Entire Act] State of Rajasthan - Subsection Section 8(2) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969 (2)The amount of subscription shall be in whole rupees (50 paise or more counting as the next whole rupee).
