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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(b) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(b)[ it may be any sum, so expressed, [not less than 12 per cent.] [Substituted by G.N. of 7.3.1998 (w.e.f. 7.3.1998).] of his basic pay and dearness allowance and not more than his total emoluments.]