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[Cites 0, Cited by 0] [Section 9(3)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3)(b) in The Oil Industry Development Board Staff Provident Fund Rules, 2013

(b)If he was on leave on the 31st day of 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 or causes to be made in this behalf from his first pay bill after his return to duty;