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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(4)(a) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(a)The subscriber shall intimate his election not to subscribe during the leave referred to in sub-rule (2) by written communication to the Chief Accounts Officer before he proceeds on leave;