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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(1)A subscriber shall subscribe monthly to the Fund when on duty but not during a period of suspension:Provided that a subscriber on reinstatement after a period of suspension shall be allowed the option of paying in one lump sum, or in installments, any sum not exceeding the maximum amount of arrears of subscriptions payable for that period.