Section 25(3)(a) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 25(3)(a) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(a)A subscriber who has been permitted under sub-clause (a), sub-clause(b) or sub-clause (c) of clause (B) of sub-rule (1) of rule 24 to withdraw money from the amount of subscription together with interest thereon standing to his credit in the Fund, shall not part with the possession of the house built or acquired or house-site purchased with the money so withdrawn, whether by way of sale, mortgage, gift, exchange or otherwise, without the previous permission of the Authority:

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Telecom Regulatory Authority Of India - Subsection

Section 25(3)(a) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003