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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1)(e) in Rajasthan Government Servants' General Provident Fund Rules, 1997

(e)To meet the cost of the subscriber's defence where he engages a legal practitioner to defend himself in an enquiry in respect of any alleged official misconduct on his part: