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

State of Gujarat - Subsection

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

(ii)the rules for the time being in force relating to the limits of withdrawals from the provident fund as applicable to such Government servant shall, so far as may be, apply to the subscriber.