Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 11] [Entire Act] State of Maharashtra - Subsection Section 11(7) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985 (7)The amount of contribution payable shall be rounded to the nearest whole rupee (fifty paise counting as the next higher rupee).
