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[Cites 0, Cited by 0] [Section 26(2)] [Section 26] [Entire Act]

State of Maharashtra - Subsection

Section 26(2)(ii) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(ii)an amount equal to the amount assured together with any accrued bonuses, whichever is less; and in default, the provisions of rule 28, shall apply as they apply in relation to cases where money withheld or withdrawn from the fund under clause (a) or clause (b) of rule 19 has been utilised for a purpose other than that for which sanction was given to the withholding or withdrawal.