Section 17(2)(b) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 17(2)(b) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(b)in the case of subscriber who was not in Authority's service 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:

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Telecom Regulatory Authority Of India - Subsection

Section 17(2)(b) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003