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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(3)(a) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985 (a)if he was on duty on the 31st March of the preceding year by the deduction which he makes in this behalf from his pay bill for that month;