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

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

State of Maharashtra - Subsection

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

(iii)if the subscriber joined the fund for the first time on a day subsequent to the said date, his emoluments shall be the emoluments to which he was entitled on such subsequent date.

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State of Maharashtra - Subsection

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