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[Cites 0, Cited by 0] [Section 25(6)] [Section 25] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 25(6)(ii) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(ii)Withdrawal is permissible in cases where the ancestral house has not been transferred in the name of the subscriber subject to production of proof by the subscriber that he or she is one of the inheritors or nominees to receive the share of the property;