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]

State of Maharashtra - Subsection

Section 15(iii) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(iii)to pay obligatory expenses on a scale appropriate to the applicant's status, which by customary usage, the subscriber has to incur in connection with marriages, funerals or other ceremonies of persons of his family or any other person actually dependent on him,