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[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3)(b) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(b)if he was on leave on the 31st March of the preceding year and elected not to subscribe during such leave, or was under suspension on that date, by the deduction which he makes in this behalf from his first pay bill after his return to duty;