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 4] [Entire Act] State of Rajasthan - Subsection Section 4(5) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969 (5)Every servant of a Board to whom these rules apply shall be a subscriber to the Fund.
