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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(viii) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(viii)"foreign service" means service in which an employee of the Authority receives his substantive pay with the sanction of the Authority from any other employer;