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

State of Maharashtra - Subsection

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

(vi)[ "Emoluments" means pay, personal pay, special pay attached to the post, leave salary, subsistence grant as defined in the Maharashtra Civil Sendees (General Conditions of Services) Rules, 1981 and dearness allowance as maybe declared as by the Government from time to time] [Clause (vi) was substituted by G. N. of 13.3.2003.];