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 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(2) in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985

(2)If the policy lapses or is assigned otherwise than to the Governor of Maharashtra under rule 23 charged or encumbered, the provisions of sub-rule (4) of rule 23 applicable to a failure to assign or deliver a policy shall apply.