Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Rajasthan - Subsection Section 26(i) in Rajasthan Government Servants' General Provident Fund Rules, 1997 (i)Deputy/Assistant Directors of the department will be authorised to sanction the interest on the payable amount upto a period of two years.
