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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 21(5) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(5)After sanctioning the advance, the amount shall be drawn on an authorization from the Secretary in case where the application for final payment had been forwarded to the Secretary under clause (ii) sub-rule (3) of rule 32.