Section 35 in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
35. Validation of contribution to the contribution made by the Authority and the subscriber, etc.
- Notwithstanding anything contained in these rules, the contribution to the Contributory Provident Fund made by the Authority and the subscriber and the amounts credited to the suspense account before commencement of these rules shall be deemed to have been made to the Fund and amounts credited to such account under these rules.
