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 15] [Entire Act]

Telecom Regulatory Authority Of India - Subsection

Section 15(2) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(2)As soon as may be after the close of the year, every subscriber shall be supplied by the Secretary with a statement of his accounts showing therein the opening balances for the year of subscriptions and contributions to the credit of his account including interest thereon; the amount of subscriptions and contributions for the year, the interest credited to his account for the year and the total amounts of subscriptions and contributions including interest thereon, to his credit at the end of the year.