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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(1) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(1)Every subscriber shall subscribe monthly to the fund when on duty or on foreign service but not during the period of suspension :Provided that, a subscriber on reinstatement after a period passed under suspension shall be allowed the option of paying in one lump sum or in instalments any sum not exceeding the maximum amount of arrears of subscriptions permissible for that period.