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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(5) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(5)Should a subscriber elect to pay arrears of subscription in respect of a period of suspension, the emoluments or portion of emoluments, which he may be allowed for that period on reinstatement, shall for the purpose of this rule, be deemed to be emoluments drawn on duty.