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State of Rajasthan - Section

Section 1 in The Rajasthan Khadi and Village Industries Board Provident Fund Rules, 1959

1. Introduction.

- Whereas it is necessary to create and maintain provident fund for the benefit of the employees of the Rajasthan Khadi and Village Industries Board in exercise of the powers conferred by section 38 of the Rajasthan Khadi and Village Industries Board Act (No. 5 of 1955), the Government of Rajasthan has made following rules.