Legal Document View

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
[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2)(a) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(a)In cases falling under clauses (a), (c), (d) or (e) of sub-rule (1)(A) is not less than two and not more than four equal instalments each one to be sanctioned separately after verifying the progress of construction of work :