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[Cites 0, Cited by 0] [Section 11(5)] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(5)(ii) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(ii)Every Board shall deposit in the said personal Deposit Account such monthly amount which may be equal to 5% of the total emoluments of all the subscribers. The amount shall be drawn in the salary bills and shall be deposited in the said account forthwith.