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[Cites 0, Cited by 0] [Section 52(1)] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(1)(i) in The Gujarat Agricultural Universities Act, 2004

(i)the subscriber to the fund shall be entitled to interest on the balance in his provident fund account at the same rate, at which the State Government servant is for the time being entitled to on the balance in his provident fund account, and