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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 31(A) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(A)the Chairperson may direct the deduction therefrom and payment to the Authority of,-
(i)all amounts representing such contribution and interest, if the subscriber is dismissed from service due to misconduct, insolvency or inefficiency: