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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(5)(iii) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(iii)The amount deposited in the Personal Deposit Account shall not be withdrawn in any case except to make payment of gratuity to the subscriber in accordance with Rule or under sub-rule (6).