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

State of Maharashtra - Subsection

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

(a)in the case of subscriber who was in the service of the Authority on the 31st March of the preceding year the emoluments which he was entitled on that date :