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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2)(a) in Rajasthan Electricity Regulatory Commission (Constitution of fund and the manner of application of the fund) Rules, 2006

(a)The State Commission after taking a decision of the full Commission will open a bank account/Accounts in the State Bank of India and/or in one or more Nationalized Bank. For the purpose of ensuring gainful investment of general provident fund, gratuity fund, pension fund and pension medical concession fund. The Commission may also open Demat Account in scheduled banks.