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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3)(d) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(d)if he was on leave on the 31st March of the preceding year; and continues to be on leave and has elected to subscribe during such leave by the deduction which he made in this behalf from his salary bill for that month.