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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(2) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(2)Subscribers should satisfy themselves as to the correctness of the annual statement and errors should be brought to the notice of the Executive Officer within three months from the date of receipt of the statement.