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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(3) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(3)If a subscriber is on deputation out of India, the emoluments which he would have drawn and he been on duty in India shall, for the purposes of this rule, be deemed to be emoluments drawn on duty.