Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 18(4) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(4)If a subscriber elects to subscribe during leave, his leave salary shall, for the purposes of this rule, be deemed to be emoluments drawn on duty.