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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Rajasthan - Subsection

Section 10(4) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(4)If a subscriber resigns the service of the Board before he has completed five years continuous service, he shall not be entitled to contribution made to his Fund by the Board and interest thereon.