Section 24(1)(A) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 24(1)(A) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(A)after the completion of [fifteen] years of service (including broken periods of service, if any) of a subscriber or within ten years before the date of his retirement on superannuation, whichever is earlier, or where there is an appointment for a fixed term on contract or otherwise, on completion of at least one year, from the amount of subscriptions and interest thereon standing to the credit of the subscriber in the Fund, for one or more of the following purposes, namely:-

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Telecom Regulatory Authority Of India - Subsection

Section 24(1)(A) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003