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

Union of India - Subsection

Section 16(a) in The Indian Reserve Forces Rules, 1925

(a)he may, at his option, continue to subscribe to any provident or superannuation fund or other scheme for the benefit of employees maintained in connection with the employment which he relinquished immediately before he was called up for training, muster or army service, at such rates as were applicable to him under the rules of such fund or scheme;