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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 16(5) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(5)Notwithstanding anything contained in sub-rule (1), a subscriber shall not subscribe to the Fund for the month in which he quits service unless, before the commencement of the said month, he communicates to the Secretary in writing his option to subscribe for the said month.