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State of Rajasthan - Section

Section 26 in Rajasthan State Warehousing Corporation Employees Provident Fund Regulation, 1962

26. Expenses of the Fund.

- All expenses relating to the administration of the fund including the pay and allowances of the staff appointed for the purpose of administering the fund shall be borne by the Corporation and shall not be charged to the fund.CertificateNo one would get adversely affected due to retrospective publication of these regulations.