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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Maharashtra - Subsection

Section 11(2) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(2)The contribution shall be made [at the rate of 12 per cent.] [Substituted by G.N. of 13.3.2003.] of the subscriber's emoluments drawn on duty during the month or period, as the case may be.