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] [Entire Act] State of Maharashtra - Section Section 3 in The Maharashtra Housing and Area Development Authority Contributory Provident Fund Rules, 1985 3. Administration of fund. - The fund shall be administered by the Chief Executive Officer of the Authority subject to the general control of Government.
