Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(b) in The M.P. State Road Transport Corporation Rules, 1962

(b)is not a Government servant, or being in Government service has ceased to be in Government service, shall be entitled to the benefits of the contributory provident fund of the Corporation under the Regulations.