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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 18(6) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(6)The amount of any contribution payable in respect of a period of foreign service shall unless it is recovered from the foreign employer, be recovered by Authority from the subscriber.