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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)(ii) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(ii)the Senior Research Officer(Administration and Legal) of the Authority shall forward the application to the Secretary indicating the recoveries effected against the advances which are still current and the number of installments yet to be recovered and also indicate the withdrawals, if any, taken by the subscriber after the period covered by the last statement of the subscriber's account sent by the Secretary.