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[Cites 0, Cited by 0] [Section 32(3)] [Section 32] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 32(3)(i) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(i)to enable a subscriber to submit an application for withdrawal of the amount in the Fund, the Senior Research Officer (Administration and Legal), of the Authority, shall send to every subscriber necessary forms either one year in advance of the date on which the subscriber attains the age of superannuation, or before the date of his anticipated retirement, if earlier, with instructions that they should be returned to him duly completed within a period of one month from the date of receipt of the forms by the subscriber. The subscriber shall submit the application to the Secretary of the Board through the Senior Research Officer (Administration and Legal), of the Authority, for payment of the amount in the Fund. The application shall be made,-