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 6(2)] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(2)(ii) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969 (ii)interest, as provided by rule 12 on the amounts of subscriptions and contributions.