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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Punjab - Subsection

Section 15(2) in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978

(2)A separate account of Provident Fund shall be maintained for each member of a Service by the Municipal Corporation where he may be serving for the time being:Provided that the Government may, if it so decides, make arrangements for centralized accounting of the Provident Fund of members of a Service.