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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(a) in The Maharashtra Industrial Development Rules, 1962

(a)is a Government servant deputed on foreign service conditions to the Corporation and who has been admitted to the provident fund maintained by Government shall so long as he is in Government service, be entitled to continue to subscribe to the said fund upon the same terms and conditions and, subject to the same rules, as apply to Government servants; and