Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3)(a) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(a)if he is an officer who draws his own pay bills, by making no deduction on account of subscription in his first pay bill drawn after proceeding on leave;