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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(v) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(v)"Contribution" means any sum payable by the Authority as an 'Employer' to the Contributory Provident Fund Account of an employee under sub-rule (1) of rule 11(1) of these rules, but does not include interest;