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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3)(b) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(b)if he is not an officer who draws his own pay bills, by written communications to the Head of his Office before he proceeds on leave. Failure to make due and timely intimation shall be deemed to constitute an election to subscribe. The options of a subscriber intimated under this sub-rule shall be final.