Section 13(2)(iii) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

(iii)For making payment of amount standing at the credit of the subscriber as payable under rule 17, 18 and 20, and

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