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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(xiv) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(xiv)"Subscription" means any amount deducted from the emoluments of an employee under sub-rule (1) of rule 10 or paid by an employee under sub-rule (2) of rule 10;