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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Maharashtra - Subsection

Section 4(3)(iii) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(iii)The responsibility for watching that each compulsory subscriber is admitted to the fund rests on the respective Heads of Offices.