Telecom Regulatory Authority Of India - Subsection
Section 32(1) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003
(1)When the amount standing to the credit of a subscriber in the Fund or the balance thereof after any deduction under rule 31 becomes payable, it shall be the duty of the Secretary after satisfying himself when no such deduction has been directed under that rule, that no deduction is to be made, to make payment on receipt of a written application in this behalf as provided in sub-rule(3).
