Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 32(3)(iv) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(iv)the authority mentioned in clause (iii) shall constitute the first installment of payment. A second authority for payment shall be issued as soon as possible after. superannuation. This shall relate to the contribution made by subscriber subsequent to the amount mentioned in the application submitted under clause( i) plus the refund of installments against advances which were current at the time of the first application.