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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(a) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(a)
(i)subscription to a family pension fund approved in this behalf by Government; or (ii) payments towards an insurance policy may, at the option of a subscriber, be substituted in whole or part for subscriptions due to fund;