Section 18 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985
18. Conversion of an advance into a final withdrawal.
- A subscriber who has already drawn or may draw in future an advance under rule 15 for any of the purposes specified in sub-clauses (a), (b) and (c) of clause (B) of sub-rule (1) of rule 17 may convert by written request addressed to the sanctioning authority the balance outstanding against it into a final withdrawal on his satisfying the conditions laid down in clause (B) of sub-rule (1) of rule 17.
