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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(ii) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(ii)The benefit to the re-employed persons to subscribe towards the fund shall be given effect from the date of their appointment, but the Authority's contribution with interest shall be credited only after the completion of the one year's re-employment service.