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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(b) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(b)if a subscriber resigns his employment under the Board within five years of the commencement thereof, otherwise than by reason of superannuation or a declaration by competent medical authority that he is unfit for further service;