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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(2)(b) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(b)in the case of a subscriber who was not in the service of the Authority on the 31st March of the preceding year the emoluments to which he was entitled on the first day of his service or, if he joined the fund for the first time on a date subsequent to the first day of his service the emoluments to which he was entitled on such subsequent date ;