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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(2) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(2)The Executive Officer shall remove or cause to be removed the discrepancies pointed out by the Examiner, Local Fund Audit in his report and shall submit a compliance report within a period of two months from date of receipt of the report.