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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 16(4) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(4)A subscriber who has withdrawn the amount standing to his credit in the Fund under rule 28 shall not subscribe to the Fund after such withdrawal unless he returns to duty.