Section 17(2)(a) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 17(2)(a) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(a)in the case of subscriber who was in service of the Authority on the 31st March of the preceding year, the emoluments to which he was entitled on that date:

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Telecom Regulatory Authority Of India - Subsection

Section 17(2)(a) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003