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 21] [Entire Act] State of Rajasthan - Subsection Section 21(iii) in Rajasthan Government Servants' General Provident Fund Rules, 1997 (iii)In the absence of ledger, payment will be made on the basis of pass book. Pass book will also be taken as conclusive proof for completing gaps in ledger.
